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Union of India - Act

The Hindu Marriage (Validation Of Proceedings) Act, 1960

UNION OF INDIA
India
The Hindu Marriage Act, 1955

The Hindu Marriage (Validation Of Proceedings) Act, 1960

Act 19 of 1960

  • Published in Gazette 19 on 6 May 1960
  • Assented to on 6 May 1960
  • Commenced on 6 May 1960
  • [This is the version of this document from 6 May 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Hindu Marriage (Validation Of Proceedings) Act, 1960[Act No. 19 of 1960][6th May, 1960]

1. Short title and extent.—

(1)The Act may be called the Hindu Marriage (Validation of Proceedings) Act, 1960.
(2)It extends to the whole of India except the State of Jammu and Kashmir.

2. Validation of proceedings of certain courts under Act 25 of 1955.—

(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.
(2)The Courts referred to in sub-section (1) are the following namely:—The Court of an Additional Judge, Additional District Judge, Joint District Judge, Assistant District Judge, Assistant Judge and any other Court, by whatever name called not being lower in rank than the Courts of a Subordinate Judge.