Section 4(1)(b) in Tamil Nadu Aliyasantana Act, 1949

[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Aliyasantana Act, 1949

(b)the union-

(i)was before the date on which this Act comes into force openly solemnized in accordance with the customary ceremonies prevailing in the community to which the parties belong or recognised by the community as a valid marriage; or

(ii)is openly solemnized on or after the date aforesaid 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 aforesaid.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Aliyasantana Act, 1949