Section 4(1) in Tamil Nadu Marumakkattayam Act, 1932
(1)Save as provided in section 5, the conjugal union of marumakkattayi female with -(i)a male belonging to the same community as such female, or(ii)a male not belonging to such community and whether a marumakkattayi or not,shall be deemed for all purposes to be a legal marriage if -(a)the parties to the union are not related to each other in such degree of consanguinity or affinity that conjugal union between them is prohibited by any custom or usage of the community to which they belong or either of them belongs; and(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).].
