Report No. 227

Preventing Bigamy via Conversion to Islam - A Proposal for Giving Statutory Effect to Supreme Court Rulings

Contents
Chapter I	Introduction
	Introduction
Chapter II	Penal Law on Bigamy
	Bigamy in General
	Nature of Offence
	IPC Provisions in Action
Chapter III	Bigamy under Civil Marriage Laws
	Special Marriage Act 1954
	Foreign Marriage Act 1969
	Effect of change of religion
Chapter IV	Bigamy under Community-Specific Legislation
	Christian Marriage Act 1872
	Parsi Marriage and Divorce Act 1936
	Hindu Marriage Act 1955
	In 1988 a learned judge of the Andhra Pradesh High Court, Radha Krishna Rao, had issued an important note of caution
	Effect of Change of Religion
Chapter V	Bigamy under Muslim Personal Law
	Traditional Law
	Social & Judicial Trends
	Administrative Service Rules
	Effect of Change of Religion
Chapter VI	Bigamy by non-Muslims on Embracing Islam
	Bigamy by non-Muslims on Embracing Islam
Chapter VII	Judicial Rulings on Bigamy by Conversion
	Judicial Rulings on Bigamy by Conversion
	As regards the true position of the permission for bigamy under the traditional Muslim law, the court said
Chapter VIII	Recommendations
	Recommendations