Report No. 66
Appendix 1
The Married Women (Property and Miscellaneous Provisions) Bill, 1976
A Bill to declare and amend the law relating to married women, and for other purposes.
Whereas it is desirable to amend the law relating to the property, rights and liabilities of married women who do not profess the Hindu, Muhammadan, Buddhist, Sikh or Jaina religion;1
And whereas it is desirable to declare the law relating to suits and other legal proceedings in respect of married women who profess the Hindu, Muhammadan, Buddhist, Sikh or Jaina religion;
And whereas it is desirable to re-state the law relating to polices of life insurance in relation to married women.
Be it enacted by Parliament in the 2 year of the Republic of India, as follows:
1. As to the word "Jaina", see Constitution, Article 25, Explanation 2.
2. Usual enacting formula to be used.
1. Short title and extent.-
(1) This Act may be called the Married Women (Property and Miscellaneous Provisions) Act, 1976.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
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