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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Marumakkattayam Act, 1932

(b)the union -
(i)was openly solemnized in accordance with the customary ceremonies, if any, prevailing in the community to which the parties belong or either of them belongs, before the date on which this Act comes into force [***] [The words 'and is subsisting on such date' were omitted by section 2 of the Tamil Nadu Marumakkattayam (Amendment) Act. 1947 (Tamil Nadu Act XXXII of 1947).]; or
(ii)is so solemnized in accordance with such ceremonies on or after the date on which this Act comes into force and, where either or both the parties are minors, with the consent of the guardian or guardians of such minor or minors; or
(iii)was registered as a marriage under the Malabar Marriage Act, 1896 (Madras Act IV of 1896), before the date on which this Act comes into force [***] [The words 'and is subsisting on such date' were omitted by section 2 of the Tamil Nadu Marumakkattayam (Amendment) Act, 1947 (Tamil Nadu Act XXXII of 1947).].