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SC Overrules Mad. HC Judgment Which Declared Self-Respect Marriages are Not Valid Under HMA - (29 Aug 2023)

FAMILY

Supreme Court while overruling Madras HC judgment (MANU/TN/2068/2014) declaring self-marriage system as per Section 7A inserted in Hindu Marriage Act (HMA) by Tamil Nadu Amendment as invalid, and observed that HC’s view was based on assumption that self-respect marriage needed public declaration.

Tags : SUPREME COURT   SELF-RESPECT MARRIAGES   HINDU MARRIAGE ACT  

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