Section 2 in The Jammu and Kashmir Hindu Marriage (Validation of Proceedings) Act, 1963
2. Validation of proceedings of certain Courts under Act No. VIII of 1955.
- All proceedings taken and decrees and orders passed before the commencement of this Act, by any Court of the Additional District Judge exercising or purporting to exercise jurisdiction under the Jammu and Kashmir Hindu Marriage Act, 1955 (VIII of 1955) shall, notwithstanding any judgment, decree or order of any Court, be deemed to be as good and valid in law as if the Court exercising or purporting to exercise such jurisdiction had been a District Court within the meaning of the said Act.
