Section 2(1) in The Tamil Nadu Christian Marriages Validation Act, 1952
(1)The marriages solemnized by the said Sri Eragudla Devadoss on and from the 7th day of September 1950 and up to the 19th day of October 1951, and the certificates granted, the register-books and extracts there from deposited, and the other acts and things done, in respect of, or in relation to, those marriages shall not be deemed to be invalid by reason only of the fact that the licence granted to the said Sri Eragudla Devadoss on the 27th day of April 1936 had been revoked.
