Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 16]

Union of India - Act

The Hindu Marriage Validity Act, 1949

UNION OF INDIA
India

The Hindu Marriage Validity Act, 1949

Act 21 of 1949

  • Published on 1 January 1949
  • Commenced on 1 January 1949
  • [This is the version of this document from 1 January 1949.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Hindu Marriage Validity Act, 1949(Act No. 21 of 1949)Last Updated 26th July, 2019(Passed by the Dominion Legislature)An Act to provide for the validity of marriages between Hindus, Sikhs and Jains and their different castes, sub-castes ans sects.Whereas it is expedient to provide that marriages between Hindus, Sikhs and Jains and their different castes; and sects are valid;It is hereby enacted as follows :-

1. Short title and extent.

(1)This Act may be called the Hindu Marriage Validity Act, 1949.
(2)It extends to the whole of India except the State of Jammu and Kashmir.

2. Definition.

- In this Act, the word "Hindus" includes persons professing the Sikh or Jain religion.

3. Validity of marriages between Hindus.

- Notwithstanding anything contained in any other law for the time being in force or in any text, rule or interpretation of Hindu law or in any custom or usage, no marriage between Hindus shall be deemed to be invalid or ever to have been invalid by reason, only of the fact that the parties thereto belonged to different religions, castes, sub-castes or sects.