Section 3 in The Bangalore Marriages Validating Act, 1936
3. Validation of records of irregular marriages.- Certificates of marriages which are declared by section 2 to be good and valid in law, and register- books and certified copies of true and duly authenticated extracts therefrom, deposited in compliance wit the provisions of the Indian Christian Marriage Act, 1872 (XV of 1872 ), in so far as the register- books and extracts relate to such marriages as aforesaid, shall be received as evidence of such marriages as if such marriages had been duly solemnized und r Part I of the said Act.
