“Her Rights Are Non-Negotiable”: Assam Cabinet Approves Bill to Ban Polygamy Statewide

On 9-11-2025, the Assam cabinet approved Assam Prohibition of Polygamy Bill, 2025¹ to ban the practice of polygamy across Assam. This landmark decision marks a significant step toward strengthening women’s rights and promoting gender equality.

Key Takeaways:

1. The decision was made under the leadership of Chief Minister Himanta Biswa Sarma, emphasising the state’s commitment to gender justice and women’s empowerment.

2. The Bill introduces a statewide prohibition on polygamy, with specific exemptions for regions governed under the Sixth Schedule.

3. It includes strong protective measures for women affected by illegal or concealed marriages.

4. The Bill proposes financial and social compensation to support victims, ensuring they are not left vulnerable.

5. It outlines strict penalties:

   • Up to 7 years’ imprisonment for engaging in polygamy.

   • Up to 10 years’ imprisonment for concealing a previous marriage.

   • Abettors, including Kazis, priests, or guardians, may face up to 2 years’ imprisonment.

6. Individuals found guilty multiple times will face double penalties, reinforcing the law’s deterrent effect.

7. The Assam Cabinet emphasized that the bill is rooted in the principle that ‘Her Rights Are Non-Negotiable.’ The legislation represents a bold stride toward gender justice, aligning with broader reforms in personal law and social protection in the state.

8. The bill is expected to be introduced during the Winter Session of the Assam Legislative Assembly starting 25-11-2025.