Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

The Tamil Nadu Christian Marriages Validation Act, 1940

TAMILNADU
India

The Tamil Nadu Christian Marriages Validation Act, 1940

Act 16 of 1940

  • Published on 1 January 1940
  • Commenced on 1 January 1940
  • [This is the version of this document from 1 January 1940.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Christian Marriages Validation Act, 1940Tamil Nadu Act 16 of 1940An Act to validate certain marriages solemnized by the Rev. K. the American Baptist Mission in the district of Kistna.Whereas a licence was granted by the [State Government] [This expression was substituted for the expression 'Government of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970.] on the 4th day of December, 1916 to the Rev. K. Anandam of the American Baptist Mission in the district of Kistna to grant certificates of marriage between Indian Christians under section 9 of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872);And Whereas on the 13th day of March, 1923 the said licence was revoked by the said Government;And Whereas after the date of the said revocation the said Rev. K. Anandam continued to solemnize marriages and to grant certificates of marriage up to and including the 1st day of April, 1940 as if the said licence had not been revoked;And Whereas it is doubtful whether the marriages so solemnized and the certificates so granted and the other acts done by the said Rev. K. Anandam on and from the 13th day of March, 1923 up to and including the 1st day of April, 1940 are valid in law;And Whereas there is no reason to doubt that the parties to the said marriages believed in good faith that the said Rev. K. Anandam was legally entitled to solemnize marriages and to grant certificates of marriage between the said dates;And Whereas it is expedient that all such marriages and all certificates of marriage granted and all other acts relating to such marriages or certificates done by the said Rev. K. Anandam should be validated;And Whereas the Governor of [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] has, by a Proclamation under section 93 of the Government of India Act, 1935, assumed to himself all powers vested by or under the said Act in the Provincial Legislature;Now, Therefore, in exercise of the powers so assumed to himself, the Governor is pleased to enact as follows:-

1. Short title.

- This Act may be called the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Christian Marriages Validation Act, 1940.

2. Validation of certain irregular marriages, certificates and acts.

- All marriages solemnized, all certificates granted and all acts done by the said Rev. K. Anandam on and from the 13th day of March, 1923 up to and including the 1st day of April 1940 which would be valid if the licence granted to him on the 4th day of December 1916 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 13th day of March 1923 and up to and including the 1st day of April, 194Q 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.

3. Validation of records of the said irregular marriages.

- Certificates of marriages validated by section 2 and register-books and certified copies of true and duly authenticated extracts therefrom deposited in compliance with the provisions of the Indian Christian Marriage Act, 1872, shall, in so far as the register-books and extracts relate to such marriages, be received as evidence of such marriages as if such marriages had been duly solemnized under the said Act.