Section 54 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
54. Indian Christian to be made to understand declarations.
- When any Indian Christian is married under the provisions of this Chapter, the person solemnising the marriage shall ascertain whether such Indian Christian understands the English language and, if he does not, the person solemnising the marriage shall, at the time of the solemnisation, translate, or cause to be translated, to such Indian Christian, into a language which he understand, the declarations made at such marriage in accordance with the provisions v of this Act.
