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State of Jammu-Kashmir - Act

The Jammu and Kashmir Hindu Marriage (Validation of Proceedings) Act, 1963

JAMMU & KASHMIR
India

The Jammu and Kashmir Hindu Marriage (Validation of Proceedings) Act, 1963

Act 16 of 1963

  • Published on 27 March 1963
  • Commenced on 27 March 1963
  • [This is the version of this document from 27 March 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Jammu and Kashmir Hindu Marriage (Validation of Proceedings) Act, 1963Act No. 16 of 1963[Received the assent of the Sadar-i-Riyasat on 27th March, 1963 and published in Government Gazette dated 27th March, 1963 (Extraordinary)]An Act to validate certain proceedings under the Jammu and Kashmir Hindu Marriage Act, 1955.Be it enacted by the Jammu and Kashmir State Legislature in the fourteenth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called 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.