Section 34 in The Converts' Marriage Dissolution Act, 1866
34. Saving of Roman Catholic marriages .-Nothing contained in this Act [* * *] shall be taken to render invalid any marriage of a [* * *] [ The word " Native" omitted by A.O. 1950.] convert to Roman Catholicism if celebrated in accordance with the rules, rites, ceremonies and customs of the Roman Catholic Church [* * *] [ The words and figures " or in Acts Nos. XXV of 1864 and V of 1865" and the words " and no Clergyman of such Church shall be liable to any suit or penalty under the provisions of either of the two Acts last hereinbefore mentioned, for solemnising any such marriage" repealed by Act 16 of 1874, Section 1 and Schedule.].
