• The Personal Laws (Amendment) Bill, 2018 was introduced in Lok Sabha by the Minister for Law and Justice, Mr. Ravi Shankar Prasad, on August 10, 2018.  It seeks to amend five Acts.  These are: (i) the Divorce Act, 1869, (ii) the Dissolution of Muslim Marriage Act, 1939, (iii) the Special Marriage Act, 1954, (iv) the Hindu Marriage Act, 1955, and (v) the Hindu Adoptions and Maintenance Act, 1956. 

• These Acts contain provisions related to marriage, divorce, and separation of Hindu and Muslim couples.  Each of these Acts prescribe leprosy as a ground for seeking divorce or separation from the spouse. 

• The Bill seeks to remove this as a ground for divorce or separation.

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