Report No. 212

D. Under the Foreign Marriage Act 1969

None of the provisions relating to joint family status, inheritance rights of parties to a civil marriage and the succession law applicable to the parties and their minor children and their future descendants found in the Special Marriage Act 1954 finds a place in the Foreign Marriage Act 1969 which is silent on these issues.

Thus, despite solemnization or registration of a marriage under the Foreign Marriage Act 1969 the parties, their issues and future descendants remain subject to the same law of succession which would apply otherwise.