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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 21A(2)] [Section 21A] [Entire Act] Union of India - Subsection Section 21A(2)(a) in The Hindu Marriage Act, 1955 (a)if the petitions are presented to the same district court, both the petitions shall be tried and heard together by that district court;