Hindu Marriage Act, 1955

37 sections.

Official Hindi (PDF) ↗

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Section 1 — Short title and extent.
Section 2 — Application of Act.
Section 3 — Definitions.
Section 4 — Overriding effect of Act.
Section 5 — Conditions for a Hindu marriage.
Section 6 — [Omitted.].
Section 7 — Ceremonies for a Hindu marriage.
Section 8 — Registration of Hindu marriages.
Section 9 — Restitution of conjugal right.
Section 10 — Judicial separation.
Section 11 — Void marriages.
Section 12 — Voidable marriages.
Section 13 — Divorce.
Section 13A — Alternate relief in divorce proceedings.
Section 13B — Divorce by mutual consent.
Section 14 — No petition for divorce to be presented within one year of marriage.
Section 15 — Divorced persons when may marry again.
Section 16 — Legitimacy of children of void and voidable marriages.
Section 17 — Punishment of bigamy.
Section 18 — Punishment for contravention of certain other conditions for a Hindu marriage.
Section 19 — Court to which petition shall be presented.
Section 20 — Contents and verification of petitions.
Section 21 — Application of Act 5 of 1908.
Section 21A — Power to transfer petitions in certain cases.
Section 21B — Special provision relating to trial and disposal of petitions under the Act.
Section 21C — Documentary evidence.
Section 22 — Proceedings to be in camera and may not be printed or published.
Section 23 — Decree in proceedings.
Section 23A — Relief for respondent in divorce and other proceedings.
Section 24 — Maintenance pendente lite and expenses of proceedings.
Section 25 — Permanent alimony and maintenance.
Section 26 — Custody of children.
Section 27 — Disposal of property.
Section 28 — Appeals from decrees and orders.
Section 28A — Enforcement of decrees and orders.
Section 29 — Savings.
Section 30 — [Repealed.].