Report No. 250

39. Married Women's Property (Extension) Act, Act 61 of 1959

Category: Personal Laws

Recommendation: Repeal with an amendment to the Married Women's Property Act, 1874.

The Act provided for the extension of the Married Women's Property Act, 1874 to parts of India in which it was not in force. The Act amends the Extent clause of the Married Women's Property Act, 1874 to extend this Act to the whole of India except the State of Jammu and Kashmir. This Act also amends Section 6 of the Married Women's Property Act, 1874.

Corresponding amendments have been carried out in the Short Title, Extent and Commencement clause and Section 6 of the Married Women's Property Act, 1874. Hence, this Act has served its purpose and the Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).