Bare Act - The Hindu Marriage Act, 1955

The Hindu Marriage Act, 1955

(Act No. 25 of 1955)

Protection of Women from Domestic Violence Act, 2005.

CONTENTS
Sections	Particulars
	Preamble

1	Short title and extent
2	Application of Act
3	Definitions
4	Over-riding effect of Act

	Hindu Marriage
5	Conditions for Hindu Marriage
6	Guardianship in Marriage
7	Ceremonies for a Hindu Marriage
8	Registration of Hindu Marriage

	Restitution of conjugal rights and judicial separation
9	Restitution of Conjugal rights
10	Judicial separation

	Nullity of Marriage and Divorce
11	Void marriage
12	Voidable Marriages
13	Divorce
14	No petition for divorce to be presented within three years of marriage
15	Divorced persons when may marry again
16	Legitimacy of children of void and voidable marriages
17	Punishment of bigamy
18	Punishment for contravention of certain other conditions for a hindu marrige

	Jurisdiction and Procedure
19	Court to which petition should be made
20	Contents and verification of petitions
21	Application of Act 5 of 1908
22	Proceedings may be in camera and may not be printed or published
23	Decree in proceedings
24	Maintenance pendent like and expenses of proceedings
25	Permanent alimony and maintenance
26	Custody of children
27	Disposal of property
28	Enforcement of, and appeal from, decrees and orders
29	Savings and Repeal
30	Repeals