Section 14 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
14. Inter-caste marriage.
- Each party to an inter-caste marriage shall, subject to such rules as may be prescribed, be eligible for grant of one thousand rupees and for such other facilities as may be prescribed.Explanation. - 'Inter-caste marriage' means a marriage between two persons belonging to different religions or different castes of Hindus.
