Section 19 in The Indian Christian Marriage Act, 1872
19. Consent of father, or guardian or mother.—
The father, if living, of any minor, or, if the father be dead, the guardian of the person of such minor, and, in case there be no such guardian, then the mother of such minor, may give consent to the minor’s marriage,and such consent is hereby required for the same marriage, unless no person authorised to give such consent be resident in India.
