Section 8 in The Marriage Laws (Amendment) Act, 2001
8. Amendment of section 24.-
In section 24 of the Hindu Marriage Act, 1955 (25 of 1955 ) (hereafter in this Chapter referred to as the Hindu Marriage Act), the following proviso shall be inserted, namely:-" Provided that the application for the payment of the expenses of the proceeding and such monthly sum during the proceeding, shall, as far as possible, be disposed of within sixty days from the date of service of notice on the wife or the husband, as the case may be.".
