THE MARRIAGE LAWS (AMENDMENT) BILL, 2003

The Marriage Laws (Amendment) Bill, 2003 has received the assent of the President today i.e. on 23^rd December, 2003 and consequently has become Act of Parliament. The said Act amends the Special Marriage Act, 1954 and Hindu Marriage Act, 1955 to provide that a petition for relief under the provisions of these Acts may be presented by the aggrieved wife to the district court within the local limits of whose jurisdiction she may be residing and also to provide that the parties to a matrimonial suit could prefer appeal within 90 days instead of 30 days. The said Act is being published in the Gazette of India, Extraordinary, Part II, Section I, dated the 23^rd December, 2003 as Act No.50 of 2003.