Section 2(1) in The Hindu Marriage (Validation Of Proceedings) Act, 1960
(1)All proceedings taken and decrees and orders passed before the commencement of the Act by any of the Courts referred to in sub-section (2), exercising or purporting to exercise jurisdiction under the Hindu Marriage Act, 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.
