Section 1872 in The Bangalore Marriages Validating Act, 1936
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:-
