Section 2 in The Tamil Nadu Christian Marriages Validation Act, 1952
2. Validation of certain marriages solemnized by Sri Eragudla Devadoss and the Rev. James Ponnurangam, after the revocation of their licences.
(1)The marriages solemnized by the said Sri Eragudla Devadoss on and from the 7th day of September 1950 and up to the 19th day of October 1951, and the certificates granted, the register-books and extracts there from deposited, and the other acts and things done, in respect of, or in relation to, those marriages shall not be deemed to be invalid by reason only of the fact that the licence granted to the said Sri Eragudla Devadoss on the 27th day of April 1936 had been revoked.(2)The marriage of Sri R. Devadoss and Srimathi M. Grace Pushpa solemnized by the said Rev. James Ponnurangam on the 19th day of August 1949, and the certificate granted, the register book and extracts therefrom deposited and the other acts and things done, in respect of, or in relation to, that marriage, shall not be deemed to be invalid by reason only of the fact that the licence granted to the said Rev. James Ponnurangam, on the 18th day of November 1941 had been revoked.(3)Certificates of the marriages validated by sub-sections (1) and (2) and the register books and extracts therefrom referred to in those sub-sections, shall be received as evidence of the marriages.
