Section 2 in The Tamil Nadu Christian Marriages Validation Act, 1934
2. Validation of certain irregular marriages, certificates and acts.
- All marriages solemnized, all certificates granted and all acts done by the said Mr. Asirvatham on and from the 7th day of August 1933, up to and including the 15th day of November 1933, which would be valid if the licences granted to him on the 26th day of October 1928, had not been revoked shall be deemed to be as valid as if he had held licences under sections 6 and 9 of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872), on and from the 7th day of August 1933, and up to and including the 15th day of November 1933, and no such marriage, certificate or act shall be deemed to be invalid by reason only of the fact that the said licences were revoked.
