On 14-6-2023, the 22nd Law Commission of India decided to solicit views and ideas of the public and recognized religious organizations about the Uniform Civil Code (‘UCC’).
Key Points:
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The Law Commission has given 30 days from the date of the Notice to present the views and feedback.
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Earlier in 2018, the 21st Law Commission of India issued a consultation paper on “Reforms of Family Law”. As 3 years lapsed from the date of issuance of the Consultation Paper, the 22nd Law Commission considered it expedient to deliberate afresh Consultation Paper over the subject matter.
I am in favour of ucc, it should be implement…
I am in favour of ucc, it should be implement…
To, Member Secretary,
Law Commission of India,
Govt.of India.
I am happy to express my views on common civil code in india. I am happy to say that it gives eqality to our muslim women at far with muslim men. But age old practices cannot be stalled abruptly for political milage at the cost of religion feelings where it is high and sensitve in india. Now the litetacy rate also good in the country.The government ,implementing and judiciary authorities have to educate the pros and cons of aged laws and its reqirement to the present generation. We are seeing the world like one family as our children are living throughout globe and having marriges irrespective of caste ,religion,region and even continent.It is their individuality as they are capable of their own maintaining cost earners .
The constitution has given certain rights to all citizens to follow as per their religion faith from ages. This has to be educated among our fellow citizens the advantages and disadvantages of common civil code. At present countries like US, Pakistan, Bangladesh, Malaysia, Turkey, Indonesia, Egypt and Ireland are following common civil code . We can take their experience into conscideration and their national as well as civilians acceptance percentage and the same may be shown to the opposing parties by visiting the concerned practice nations and through dialogue we can go further ahead.
It is better to have a referendum among the effected religion people and follow the verdict with the smooth dialogue with the heads of religion. There will not be any confrontation among religions as ours is a unity in diversity as we have to mingle with all on day to day activities.
It is the responsibility of the effected women to come forward for their civil rights at far with men in their religion. The effected people representation and voice must be louder than government . It should not be projected as political achievement by political parties as it is having problems for communal hormony in India. No religion accept to abolish their costoms. But through convincing all we can achieve the better living standards of our co citizens for future good living conditions at par wth others.
In conclusion i am favour for the uniform civil code as it is good for muslim women at par with men and also its pressure must be from muslim women but not other religion to bring by force or political milage and it should be in consultation and satisfaction of the concerned religion through a dialogue or referendum.It may take time but not time bound at the cost of communal harmony to achive uniform civil code.
Thanking you for giving me opportunity to express my views
UCC is must for National Integration country to free from medieval customs
India has to build progressive society thru progressive laws
current laws are based on British divide and rule policy
we always assert Rights.
But duties are forgotten.
this is the time to place duties first.
Right should be subject to fulfillment of duties.
man alone cannot be allowed to enjoy at the cost of Woman on the pretext of religion/practices/faith
I Rejected Uniform Civil Code
I absolutely reject proposal of ucc
I oppose UCC and want religious freedom as it can harm religious harmony and the constitution of India has already defined all the things for all the people…how the our country is running without UCC untill dated 1947.
That’s our India is all religious each together supported.and now the political are creating religious fight.
#Muslims escapes from the crime by #constitution and when he want 4th wife he is using #Shariyat why he is using 2 laws in one country?whenas other are using only constitution. SO ONE NATION ONE #UNIFORM_CIVIL_CODE, INDIA will run by #constitution not #Shariat 25 Crore #Aurangzeb #Halalas_born whom have not right to live in India after they get Pakistan can not be nurtured on the bases #Secularism #Democracy #constitution #brotherhood
I am in favour of ucc . One nation one law.
I am in favour of uniform civil law.one nation one law.
I am in favour of uniform civil law.one nation one law.
I am in favour of uniform civil law. One nation one law.
I support implementation of uniform civil code.
I oppose UCC and want religious freedom as it can harm religious harmony and the constitution of India has already defined all the things for all the people
I rejected UCC
Because I don’t need it any change in muslim personal law
To,
Chairman
Law Commission of India, New Delhi.
I am writing to express my strong opposition to the Uniform Civil Code (UCC) and the recent efforts by the Law Commission to impose it on the public. We believe that UCC would undermine the cherished values of diversity as we express it in our values, traditions, customs, culture, language, and religion.
The idea of UCC in the directive principles stands in direct conflict with the fundamental rights challenging constitutional values, stability, and integrity of India. The Law Commission should prepare a draft and recommend to abolish UCC from the directive principles.
Thank you for your attention to this matter. I trust that my concerns will be taken into account, and I remain hopeful that our society will continue to embrace its diversity and protect the rights of its citizens. Kindly reject the idea of implementation of UCC. Thanks
I am favour of ucc
I am in favour of totally ucc india
I am in favour of UCC in India
What is the necessity of ucc in India. In India there are different traditions and different cultures in different states. Then how you are going to justify uniform civil code. If anyone wants ucc then adopt Islam shariat as uniform civil code
I am in favour of Uniform Civil Code in India
I am in favour of implementing Uniform Civil Code ( U C C) in our Country “India”
a) By implementing this law in India ( U C C) the concept of ‘One Nation, One Law’ will come into existence.
b) This law (UCC) will ensure Social Justice.
c) U C C will also establish equality before law.
d) U C C will also end discrimination (which at present prevails)among the Citizen.
e) U C C will also help in bringing the unity among the people of this Country( India).
In the end to say :- The sooner this U C C is implemented, the better is for the nation( India) and its people.
I am faver of UCC
Yes I am in favour of UCC
I’m in favour of UCC and should be implemented
I’m in favour of UCC, as one nation one law, so it should be implemented.
I am in favour of UCC
I am in favour of UCC. This will generate cohesion in society and usher in harmony in the mid term, if not immediately. Multi religion, multi racial, multi-cultural and multi-lingual social fabric will not get harmed rather there is surety of complete inclusion in common ethos and thee is good chance of removal of hatred if all political partie support and donot indulge in provoking monorities in selfish interest.
I am in favour of Uniform Civil Code. One Nation one Law
I strongly suggest for Universal Civil Code ( UCC ) for our beloved country BHARAT
Thanks
Dibyasingha Badajena
Cuttack, Odisha.
It is too late. It should be implemented without delay. All citizen must have equal rights on marriage code, property inheritance act, Diverse code & adoption law irrespective of religion, cast & geographical area. No second law on civil affire is accepted. Those who are not interested to abide the law should leave this country.
I am in favour of UCC it should be imple
In Support of UCC
I am in favour of UCC.
I am in favour of UCC
I am in favour of UCC
I’m in favour of UCC with strict a provision of law of population control which is a must in India.Besides minority status be defined properly with a minimum percentage limited to 5 percent only.Population of any community more than this should not be given minority status.Now the time has come to rectify the mistakes committed by earlier Government in the past.
It is very much necessity at present in India.
R N Panigrahi
I am in favour of uniform civil code for achieving equality,social justice and discrimination for ensuring unity of India
I am in favour of uniform civil code for achieving equality and social justice for ensuring unity of India
I am supporting UCC
IT MUST BE NECESSARY IN INDIA
I am in favor of UCC
I am favor in UNIFORM CIVIL COAD
one nation one low
JAI HIND…. 🇮🇳
JAI BHARAT… 🚩
I am stand with ucc
Uniform civil code is absolutely essential
I support UCC. I believe law should be same for everybody.
I am in favour of UCC
I am in favour of uniform civil code, one nation one law
I am in favour of Uniform civil code. The rules should be equal to everyone.
I am in favour of implementation of Uniform Civil Code because there should be prevalence of One Nation , One Law principle for the unity of India which has lots of diversity which demands a single legislation to regulate different societies for its effective functioning.
I m in favour of uniform civil code
I am in favour of UNIFORM CIVIL CODE and NRC. ALL WILL BE EQUAL.
Our present countrys situation is between real patriotic citizens and the fake patriotic citizens .High Qualified Educated intelligent ones think about Country and their future are very much MINIMISING . Where as uneducated illiterate fanatics who are backed up by fake patriotic are MAXIMIZING Not good sign for Countrys Future.
Uniform civil code is the only option for Peace and progress of the Nation.
MY SUPPORT TO ONE NATION ONE LAW
I support Uniform civil code
I am also in favour of Uniform Civil Code as this will bring all communities closure. It will be especially a boon for muslim women in the matters of marital rights and property rights.
I am in favour of common civil code in India
We support uniform Civil Court and should be implemented on priority as we strongly feel one country one law for every citizen of India.
I’m in favour of Uniform Civil Code to be implemented in our country. One Nation One Law for all. JAI HIND.
am in favor of Uniform Civil law. One Nation one law….
UCC is most essential and urgent, as delays in its implementation can only lead towards the country’s disintegration.
I am in favour of UCC
I am in favour of UCC
I am in favour of uniform civil code which is essential for our country. One nation one law is essential for India
I am in the support of uniform civil code. At this time India need this law.
I am in favour of uniform civil code one nation one rule.must pass it.
I am favour in Uniform civil code, One nation one law.
One nation one law. In favor of uniform civil code.
Yes I’m agree for ucc
One nation one law
I am in favour of uniform civil code, which is necessary for india as one nation common laws.
Yes I am favour in uniform civil code
We wish to implement UCC asap
Yes
I am in favor of UCC. One Nation one law.
I am in favour of UCC
Me ucc ka samarthan karta hun ye kb ka lagu ho jaa Chahiye tha
Sarkar ko dhanywaad
Hum sab bharatiya sarkar ke sath hi
Uniform Civil Code is very very important to bring the people of country under same rules particularly of marriage, numer of children. I seriously suggest Population Control Bill must be part of the UCC. Increasing population is a serious threat to environment and human health hazards. People involve in conversion of religion, radicalization, rape or buring government property must be punished severely by establishing fast-track courts. Voting rights, rationing other benefits must blocked.
I am in favour of Uniform Civil Code
I am in favor of UCC
I support Uniform Civil Code
I am in fever of ucc
I am in fever for ucc
One nation one low
I AM IN FAVOUR OF UNIFORM CIVIL CODE IN MY COUNTRY INDIA .ONE NATION ONE LAW.
Uniform civil c0de is urgently need for india
I am in favour of Uniform Civil code. One Nation one law.
I am in favour of uniform civil code.
I am in favor of uniun civil code
🇮🇳🇮🇳One nation one law 🇮🇳🇮🇳
Iam in favor of uniun civil code one nation one
I am in favour of Common Civil Code. One Nation One Law.
UCC is must in our country. One nation one law. Everyone are equal in this country and every should have same codes(Pinal codes).
I am in favour of uniform civil code.
I’m in favour of UCC. One nation one law
Sir,
The Constituent Assembly had debated the necessity of incorporating Uniform Civil Code and Dr BR Ambedkar had vehemently advocated for the same. Unfortunately it was decided that the same be placed in Chapter IV of the Constitution together with other Directive Principles as Article 44 as the time prevalent was not appropriate to implement the same at that point of time.
Hon’ble Supreme court has been from time to time instructed governments at the Centre to take initiative in this regard.
Time today is mature enough to get Uniform Civil Code implemented. The opposition parties have got licence to criticize every issue the current government takes charge of.
The opposition parties especially Congress has a pathological hatred for Modiji.
I request the Law Commission to expedite this issue and become instrumental in getting it passed smoothly.
Yours truly
Bipin Darad
I am in favour of the uniform civil code,one nation one law.
I am in favour of uniform civil code one nation one law.
UCC IS TOTALLY NEEDED AND ESSENTIAL NEED OF THE HOUR.
DR. KRISHAN KUMAR SANKHLA MS SURGEON
Main nagrikta Saman Kanoon ke Paksh mein hun aur jald se jald Lagu Hona chahie
One country one uniform law
I am in favour of Uniform Civil Code. One Nation One Law.
“All things are subject to interpretation. Whichever interpretation prevails at a given time is a function of power and not truth.” – Friedrich Nietzsche
Wish GOI implements Uniform civil code for every Indian national no matter what religion he believes in.
I am in favour of uniform civil code, one natiion one law 🙏🏻🙏🏻🙏🏻
I am in favour of uniform civil code, one nation one law. All nationalist political parties should support in parliament.🙏🙏
I am in favour of UCC
The UCC is totally unfair and unfit to a country like india where we have large diversification
with respect to the personal laws, traditions pertaining to the different religions , caste and tribes etc.
For example as per the hindu marriage act , in south india one can marry to the daughter of own sister which is prohited in noth india. So practices are different in the different regions of india. we have diverse practice and tradition in same communities which are belongs to diffrent states or region. So its implementation is completely unfair and create a nuisance not only among communities but also in different caste.
I’m favour of ucc ek desh ek kanoon .
I am in favor of UCC. One Nation one law.
I AM IN FAVOR OF UCC.
UCC IS VERY MUCH REQUIRED IN INDIA FOR IT’S INTEGRITY & SOVEREIGNTY. I
It is high time, (too late) to implement Uniform civil code in our country. We are secular democracy, and UCC must be implemented at the earliest in India.
By implementing UCC -equality will come to all the citizens irrespective of cast, creed, religion,race and gender in India.
So no more discussions on this UCC it is to be implemented at the earliest!
It is high time, (too late) to implement Uniform civil code in our country. We are secular democracy, and UCC must be implemented at the earliest in India. By implementing UCC -equality will come to all the citizens irrespective of cast, creed, religion,race and gender in India. So no more discussions on this UCC it is to be implemented at the earliest!.
UCC should not be seen with the spectacles of religion, it is very hard to think over that a single religion can capture the country. UCC is beneficial for judiciary by observing a single set of law and it is useful for all citizens for the clear position of law. UCC should have been included with the issues of fundamental rights and directive principles of State policy.
UCC is the need of any developed and civilised society. If we want same law for the person sitting at top and the last person in the country then UCC is a must. Some people may have som inhibition for UCC but once the fact will be known everyone would appreciate that this should have been implemented long ago in independent India for welfare of society at large.
There is an urgent requirement for imposing ucc. A country for equality must have a ucc. There cannot be different codes for different different religion. The earliest it is enforced the better it is for our Nation.
I m in favour of UCC…one nation one law…
I am in favour of UCC.One nation one law.
UCC is very much required in India for its integrity and sovereignty, Hence I Support UCC . By implementing UCC equality will come to all the citizens irrespective of cast, race and sex in India.So no more discussions on this UCC it is to be implemented compulsorily.
I am Prabhakar Sindole I’m in favor of UCC It should be implemented urgently.
I am in favour of Uniform Civil law. One Nation one law.
Ucc should be implemented because it create more equality biologically we all are h*** sapien so why government discriminate on the basis of cast religion
yes you can do positive discrimination on the basis of economical conditions of a family
But discrimination on the basis of caste religion giving them reservations are not good in this modern era where a low cost people also have money as well as a high class people also a high class people can also be poor
So in my view implemented ucc can create equality in people of India
NEED FOR UNIFORM CIVIL CODE
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1. No country in the world has common Criminal Code but different Civil Code.
2. UCC is the directive principles of Constitution. However, for Vote Bank politics, it has not been implemented since beginning. 75 years have passed since freedom, it is high time UCC becomes reality.
3. Feeling of Nationalism cannot flourish with different Civil Rights. In India, Muslims align their faith with Arabs and not with India due to differing Civil Codes.
4. “FOUR WIVES” & “HUM PAANCH HAMARE PACHEES” has changed demography in various part of India. Time not far when it will be GAZWAE HIND THRU BALLOTS.
5. Muslims put Sharia and Allah above the Constitution because of their Sharia. This alienates Muslims from rest of India.
6. Personal Laws exploit females and does not give women equal right to marriage, divorce, adoption, property rights, contrary to Preamble and Article 14 of the Constitution Code. Common Civil Code exists in Goa but not in rest of India.
7. If Hindu is barred from marrying a 2nd wife and punished for marrying again subsisting 1st wife, how can Muslim have 4 wives. .
8. Hindu girl cannot marry until the age of 18 but Muslim girl can marry at the age of 9. This is not only inhuman, it also causes population explosion amongst Muslims since Muslim girls start bearing child at 10 which works against Hindu and Indianness.
Hari Om Maheshwari
9810241687
I favour UCC in India.
I am in favour of ucc it should be implement