Section 2 in The Tamil Nadu Christian Marriages Validation Act, 1941
2. Validation of certain irregular marriages, certificates and acts.
- All marriages solemnized, all certificates granted and all acts done by the said Mr. Chinhamallela Aaron on and from the 30th day of April, 1938, up to and including the 19th day of August, 1940, which would be valid if the licence granted to him on the 23rd day of August, 1935, had not been revoked, shall be deemed to be as valid as if he had held the licence under section 9 of the Indian Christian Marriage Act, 1872, on and from the 30th day of April, 1938, and up to and including the 19th day of August, 1940 and no such marriage, certificate or act shall be deemed to be invalid by reason only of the fact that the said licence was revoked.
