Section 2 in The Tamil Nadu Christian Marriages Validation Act, 1940
2. Validation of certain irregular marriages, certificates and acts.
- All marriages solemnized, all certificates granted and all acts done by the said Rev. K. Anandam on and from the 13th day of March, 1923 up to and including the 1st day of April 1940 which would be valid if the licence granted to him on the 4th day of December 1916 had not been revoked, shall be deemed to be as valid as if he had held the licence under section 9 of the Indian Christian Marriage Act, 1872, on and from the 13th day of March 1923 and up to and including the 1st day of April, 194Q and no such marriage, certificate or act shall be deemed to be invalid by reason only of the fact that the said licence was revoked.
