Section 2 in The Tamil Nadu Christian Marriages (Second Validation) Act, 1941
2. Validation of certain irregular marriages, certificates and acts.
- All marriages solemnized, all certificates granted and all acts done by the said Mr. Mayalur Lazarus on and from the 6th day of January 1939 up to and including the 12th day of April 1941, which would be valid if the licence granted to him on the 26th day of July 1932 had not been revoked, shall be deemed to be as valid as if he had held the licence under section 9 of the Indian Christian Marriage Act, 1872, on and from the 6th day of January 1939 and up to and including the 12th day of April 1941; and no such marriage, certificate or act shall be deemed to be invalid by reason only of the fact that the said licence was revoked.
