Report No. 257

(v) Parsi and Christian Law

2.2.14 Similar to Section 26 of the Hindu Marriage Act, 1955, under Section 49 of the Parsi Marriage and Divorce Act, 193639 and Section 41 of the Indian Divorce Act, 1869,40 courts are authorized to issue interim orders for custody, maintenance and education of minor children in any proceeding under these Acts. Guardianship for Parsi and Christian children is governed by the GWA.

39 Parsi Marriage and Divorce Act, No. 3 of 1936, § 49.

40 Indian Divorce Act, No. 4 of 1869, § 41.