Section 3 in The Tamil Nadu Christian Marriages Validation Act, 1934
3. Validation of records of the said irregular marriages.
- Certificates of marriages validated by section 2 and register-books and certified copies of true and duly authenticated extracts therefrom deposited in compliance with the provisions of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872), shall, in so far as the register-books and extracts relate to such marriages be received as evidence of such marriages as if such marriages had been duly solemnized under the said Act.
