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Greater Bengaluru City Corporation - Act

The Bangalore Marriages Validating Act, 1936

BENGALURU
India

The Bangalore Marriages Validating Act, 1936

Act 16 of 1936

  • Published on 1 January 1936
  • Commenced on 1 January 1936
  • [This is the version of this document from 1 January 1936.]
  • [Note: The original publication document is not available and this content could not be verified.]
Central Government ActThe Bangalore Marriages Validating Act, 1936THE BANGALORE MARRIAGES VALIDATING ACT, 1936ACT NO. 16 OF 1936.[ 27th October, 1936.]An Act to validate certain marriages solemnized in the Civil andMilitary Station of Bangalore.WHEREAS Mr. Walter James McDonald Redwood, a Missionary of thePlymouth Brethren, was, in the year 1929, granted by the Resident inMysore a licence, under the Indian Christian Marriage Act, 1872 (XV of

1872.

), as applied to the Civil and Military Station of Bangalore tosolemnize marriages within the territories included in the Civil andMilitary Station of Bangalore between persons one of whom was a NativeChristian subject of Mysore, and neither of whom was a Christiansubject of His Majesty;AND WHEREAS the said Walter James McDonald Redwood has, in the beliefthat he was authorised so to do, solemnized certain marriagaes in theCivil and Military Station of Bangalore between certain Christiansubjects of His Majesty;AND WHEREAS the parties to the said marriages all believed that thesaid Walter James McDonald Redwood was duly authorised to solemnizethe same, and that such marriages were valid in law;AND WHEREAS the said parties being Christian subjects of His Majesty,the said Walter James McDonald Redwood had not the requisite authorityunder the licence held by him to solemnize the said marriages;AND WHEREAS it is expedient that the said marriages, having beensolemnized in good faith, should be validated;It is hereby enacted as follows:-

1. Short title.- This Act may be called the Bangalore Marriages Validating Act, 1936 .

2. Validation of certain irregular marriages.- All marriages between Christian subjects of His Majesty which have already been solemnized in the Civil and Military Station of Bangalore by Mr. Walter James McDonald Redwood, a Missionary of the Plymouth Bre hren, shall be, and shall be deemed to have been with effect from the date of solemnization of each respectively, as good and valid in law as if such marriages had been solemnized under a licence authorizing solemnization of marriages between Christian s bjects of His Majesty in the Civil and Military Station of Bangalore.

3. Validation of records of irregular marriages.- Certificates of marriages which are declared by section 2 to be good and valid in law, and register- books and certified copies of true and duly authenticated extracts therefrom, deposited in compliance wit the provisions of the Indian Christian Marriage Act, 1872 (XV of 1872 ), in so far as the register- books and extracts relate to such marriages as aforesaid, shall be received as evidence of such marriages as if such marriages had been duly solemnized und r Part I of the said Act.