Report No. 211

B. Divorces Obtained in Courts

Under the Parsi Marriage and Divorce Act 1936 a divorce can be obtained only through the intervention of a court.

The Act requires the Courts passing a decree of divorce, nullity or dissolution to send a copy of each such decree for registration to the Marriage Registrar within its jurisdiction (Section 10).

There is no such provision for registration of divorces under any of the following laws:

(i) Indian Christian Marriage Act 1872,

(ii) Special Marriage Act 1954, and

(iii) Hindu Marriage Act 1955.