Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

Union of India - Act

THE PERSONAL LAWS (AMENDMENT) ACT, 2019

UNION OF INDIA
India

THE PERSONAL LAWS (AMENDMENT) ACT, 2019

Act 6 of 2019

  • Published in Gazette of India 6 on 21 February 2019
  • Not commenced
  • [This is the version of this document from 21 February 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Divorce Act, 1869, the Dissolution of Muslim Marriages Act, 1939, the Special Marriage Act, 1954, the Hindu MarriageAct, 1955 and the Hindu Adoptions and Maintenance Act, 1956.BE it enacted by Parliament in the Seventieth Year of the Republic of India as follows:—

Chapter I
PRELIMINARY

1. Short title and commencement.

(1)This Act may be called the Personal Laws (Amendment) Act, 2019.
(2)It shall come into force on such date as the Central Government may, by notificationin the Official Gazette, appoint.

Chapter II
AMENDMENT TO THE DIVORCE ACT, 1869

2. Amendment of section 10 of Act No. 4 of 1869.

In the Divorce Act, 1869, in section 10, in sub-section (1), clause (iv) shall be omitted.

Chapter III
AMENDMENT TO THE DISSOLUTION OF MUSLIM M ARRIAGES ACT, 1939

3. Amendment of section 2 of Act No. 8 of 1939.

In the Dissolution of Muslim Marriages Act, 1939, in section 2, in ground (vi), the words "leprosy or" shall be omitted.

Chapter IV
AMENDMENT TO THE SPECIAL MARRIAGE ACT, 1954

4. Amendment of section 27 of Act No. 43 of 1954.

In the Special Marriage Act, 1954, in section 27, in sub-section (1), clause (g) shall be omitted.

Chapter V
AMENDMENT TO THE HINDU MARRIAGE ACT, 1955

5. Amendment of section 13 of Act No. 25 of 1955.

In the Hindu Marriage Act, 1955, in section 13, in sub-section (1), clause (iv) shall be omitted.

Chapter VI
AMENDMENT TO THE HINDU ADOPTIONS AND MAINTENANCE ACT, 1956

6. Amendment of section 18 of Act No. 78 of 1956.

In the Hindu Adoptions and Maintenance Act, 1956 in section 18, in sub-section (2), clause (c) shall be omitted.