Contents |
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Report on the Law of Christian Marriage and Divorce |
1. |
The need for revision |
2. |
Consolidation |
3. |
Local extent |
4. |
Application |
5. |
Question of domicile |
6. |
Modes of solemnisation of marriages |
7. |
Procedure for Indian Christians |
8. |
Civil marriages |
9 to 14. |
Sacramental marriages |
15 to 19. |
Recognimdl Churches |
20. |
Licences to Ministers |
21. |
Registration of marriages |
22. |
Conditions of a valid marriage |
23 to 25. |
Prohibited degrees |
26. |
Age |
27. |
Withholding of guardian's consent |
28. |
Bride's own consent |
29. |
Prohibitions under Canon Law |
30. |
Danger of Death |
31. |
Nullity of Marriage |
32,33,34. |
Existing law under the Divorce Act, 1869 |
35. |
Marriages solemnised under the existing law |
36. |
Status of children born of voidable marriages |
37. |
Status of children born of void marriage.-three views |
38. |
First view: children illegitimate |
39. |
Second view: children of bona fide marriages to inherit as legitimate |
40. |
Third view: children to inherit as legitimate |
41. |
First view not accepted |
42. |
Argument in favour of second view |
43. |
Third view accepted |
44,45 |
Judicial separation |
46. |
Capacity of wife to acquire property or to enter into contracts after a decree for judicial separation |
47. |
Succession to the properties of a wife dying intestate after a decree for judicial separation |
48. |
Divorce |
49. |
Grounds of divorce |
50. |
Provisions in other enactments |
51. |
Adultery |
52. |
Leprosy |
53. |
Refusal to consummate marriag |
54. |
Desertion |
55,56. |
Cruelty |
57. |
Imprisonment |
58. |
Venereal disease |
59. |
Judicial separation and non-resumption of cohabitation |
60. |
Renunciation |
61. |
Consent |
62. |
Artificial insemination |
63. |
Conversion |
64. |
Joinder of adulterer or adulteress in actions founded on adultery |
65,66. |
Damages for adultery |
67,68. |
Settlement of property |
69,70. |
Jurisdiction |
71. |
Forum |
72,73. |
Course adopted as to jurisdiction |
74. |
Course adopted as to forum |
75. |
Matrimonial tribunal |
76. |
Decisions of ecclesiastical courts |
77,78. |
Decree nisi and decree absolute |
79,80. |
Confirmation by High Court |
81. |
Appendices |
Appendix I |
Proposal as Shown in The form of a Draft Bill |
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The Christian Marriage and Matrimonial Causes Bill, 1960 |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
|
Definitions |
Chapter II |
Conditions for Christian Marriages |
3. |
Conditions for Christian Marriages |
4. |
Conditions of Marriage |
5. |
Consent of guardian in marriage |
Chapter III |
Solemnisation of Christian Marriages |
6. |
Who may solemnise marriages |
7. |
Recognised Churches |
8. |
Grant of licences to Ministers of Church to solemnise marriages |
9. |
Marriage Registrars in India |
10. |
Marriage Registrar Outside India |
11. |
Solemnisation of marriages by Ministers of recognised Churches |
12. |
Notice of intended marriage to a licensed Minister etc., and marriage notice book |
13. |
Procedure to be followed by licensed Minister on receipt of notice |
14. |
Procedure to be followed by Marriage Registrars on receipt of notice |
15. |
Issue of certificate of notice |
16. |
Objection to certificate |
17. |
Application to district court against decision on objection |
18. |
Procedure on receipt of objection by Marriage Registrar abroad |
19. |
Certificate not to be issued and marriage not to be solemnised in certain cases |
20. |
Solemnisation of marriage by licensed Minister |
21. |
Solemnisation of marriage by Marriage Registrar |
22. |
Certificate void if marriage not solemnised within three months |
23. |
Certificate of marriage, and registration |
Chapter IV |
Restitution or Conjugal Rights |
24. |
Restitution |
Chapter V |
Judicial Separation |
25. |
Judicial Separation |
26. |
Effect of judicial separation on duty to cohabit |
Chapter VI |
Nullity of Marriage |
27. |
Void marriages |
28. |
Voidable marriages |
29. |
Legitimacy of children of certain void marriages and voidable marriages |
Chapter VII |
Divorce |
30. |
Grounds of divorce |
31. |
Divorce after decree for judicial separation |
32. |
No petition for divorce to be presented within three years of marriage |
33. |
Re-marriage of divorced persons |
Chapter VIII |
Jurisdiction and Procedure |
34. |
Relief to be given to Christians only |
35. |
Jurisdiction of Indian Courts |
36. |
Court to which petition to be made |
37. |
Contents and verification of petitions |
38. |
Application of Code of Civil Procedure |
39. |
Decree in proceedings |
40. |
Adulterer or adulteress to be a co-respondent |
41. |
Relief to respondent in case of opposition to petition for divorce on certain grounds |
42. |
Decree nisi for divorce |
43. |
Damages from adulterer or adulteress |
44. |
Maintenance pendente lite and expenses of proceedings |
45. |
Permanent alimony and maintenance |
46. |
Disposal of property |
47. |
Custody of Children |
48. |
Proceedings may be in camera and may not be published |
49. |
Appeals from decree and orders |
50. |
Enforcement of decrees and orders |
Chapter IX |
Penalties |
51. |
Punishment of bigamy |
52. |
Punishment for contravention of certain other conditions for marriage |
53. |
Penalty for false oath, declaration, notice or certificate for procuring marriages |
54. |
False personation by person objecting to marriage |
55. |
Solemnizing marriage without due authority |
56. |
Penalty for not deciding objection within prescribed period, or refusal to solemnize marriage |
57. |
Penalty for wrongful action of Marriage Registrar or Minister, etc |
58. |
Destroying or falsifying Marriage Certificate Books |
59. |
Penalty for publishing proceedings held in camera |
60. |
Limitation for prosecutions |
Chapter X |
Miscellaneous |
61. |
Liability for frivolous objections |
62. |
Savings regarding irregularities |
63. |
Correction of errors |
64. |
Solemnization of marriage by Ministers of Church in places sanctioned by Custom or usage |
65. |
Marriage Registrars to be deemed to be public servants |
66. |
Inspection of Marriage Notice Book |
67. |
Inspection of Marriage Certificate Book |
68. |
Certified copy to be evidence |
69. |
Language of notices and declarations |
70. |
Ministers of recognised Churches not compelled to solemnise marriages contrary to the rules of the Church |
71. |
Powers of Marriage Registrars in respect of inquiries |
72. |
Power to make rules |
73. |
Rules by the High Court |
74. |
Savings regarding marriages so solemnised before the Act |
75. |
Savings for other marriages |
76. |
Repeal |
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The Schedules |
First Schedule |
Prohibited Relationship |
Second Schedule |
Form of Notice of Intended Marriage |
Third Schedule |
Form of Certificate of Notice |
Fourth Schedule |
Declaration to be Made by The Bridegroom |
Fifth Schedule |
Form of Certificate of Marriage |
Appendix II |
Notes on Clauses |
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Clause 1 |
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Clause 2 |
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Clause 3 |
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Clause 4 |
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Clause 5 |
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Clause 6 |
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Clause 7 |
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Clause 8 |
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Clause 9 |
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Clause 10 |
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Clause 11 |
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Clause 12 |
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Clause 13 |
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Clause 14 |
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Clause 15 |
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Clause 16 |
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Clause 17 |
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Clause 18 |
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Clause 19 |
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Clause 20 |
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Clause 21 |
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Clause 22 |
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Clause 23 |
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Clause 24 |
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Clause 25 |
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Clause 26 |
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Clause 27 |
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Clause 28 |
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Clause 29 |
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Clause 30 |
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Clause 31 |
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Clause 32 |
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Clause 33 |
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Clause 34 |
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Clause 35 |
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Clause 36 |
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Clause 37 |
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Clause 38 |
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Clause 39 |
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Clause 40 |
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Clause 41 |
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Clause 42 |
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Clause 43 |
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Clause 44 |
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Clause 45 |
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Clause 46 |
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Clause 47 |
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Clause 48 |
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Clause 49 |
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Clause 50 |
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Clause 51 |
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Clause 52 |
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Clause 53 |
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Clause 54 |
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Clause 55 |
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Clause 56 |
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Clause 57 |
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Clause 58 |
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Clause 59 |
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Clause 60 |
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Clause 61 |
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Clause 62 |
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Clause 63 |
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Clause 64 |
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Clause 65 |
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Clause 66 |
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Clause 67 |
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Clause 68 |
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Clause 69 |
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Clause 70 |
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Clause 71 |
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Clause 72 |
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Clause 73 |
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Clause 74 |
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Clause 75 |
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Clause 76 |
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Colonial jurisdiction |
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First Schedule |
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Second Schedule |
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Third Schedule |
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Fourth Schedule |
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Omitted sections |
Appendix III |
Marriage |
|
Indian Christian Marriage Act, 1872 |
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Table Showing The Provision in The Existing Acts and The Corresponding Provision, If any, in Appendix I |
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Divorce |
|
Indian Divorce Act, 1869 |
Appendix IV |
List of Witnesses Examined |
Appendix V |
Recommendations in Respect of other Acts |
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Inconsistent with the practice in England |
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Referring to the case, the learned author observed thus |
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Referring to the decision, Dicey1 remarks as follows |
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This is what the learned Doctor had to confess as late as 1947 |
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Supplement to the Minute of Dissent |