Report No. 250

40. Hindu Marriage (Validation of Proceedings) Act, Act 19 of 1960

Category: Personal Laws

Recommendation: Repeal

This Act was enacted to validate certain proceedings under the Hindu Marriage Act, 1955. This Act validated all proceedings taken and decrees passed by a court purporting to exercise jurisdiction under the Hindu Marriage Act, 1955 before the commencement of this Act. The Act has served its purpose and the Central Government should repeal this Act. A suitable savings clause should be inserted in the repealing Act. This Act finds mention in Appendix D of the PC Jain Commission Report.