ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1928

Preamble - THE ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1928

[1]THE ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1928

[Act No. IV of 1928]

[27th March, 1928]

PREAMBLE

An Act to validate certain marriages solemnized by certain members of American Baptist Telugu Mission, Nellore district.

Whereas licenses were granted by the Local Government to Messrs. OnukuriNagayya, GundhamGuravayya and PulikooriJohaua, all of the American Baptist Telugu Mission, Nellore district hereinafter referred to as the said Mr. Nagayya, the said Mr. Guravayya and the said Mr. Joshua respectively,) under Section 9 of the Indian Christian Marriage Act, 1872, on the date specified against their names in the second column of the schedule;

And whereas the said licences were revoked by the said Government on the dates specified against their names in the third column of the schedule;

And whereas after the date of the said revocation the said Mr. Nagayya, the said Mr. Guravayya and the said Mr. Joshua continued to dolemnize marriages and to grant certificates of marriage as if the said licences had not been revoked;

And whereas fresh licences have been granted to the said Mr. Nagayya, the said Mr. Gurvayya and the said Mr. Joshua under the said Section 9 on the dates specified against their names in the fourth column of the schedule;

And whereas it is doubtful whether the marriages solemnized by the said Mr. Nagayya, the said Mr. Guravayya and the said Mr. Joshua and the certificates granted and the other acts done by them in virtue of the said revoked licences on and from the dates specified against their names in the third column of the schedule up to and including the dates specified against their names in the fourth column thereof are legally valid;

And Whereas there is no reason to doubt that the parties to the said marriages believed in good faith that the said Mr. Nagayya, the siad Mr. Guravayya or the said Mr. Joshua, as the case may be, was legally entitled to act on his said revoked licence on the dates of their respective marriages;

And Whereas it is expedient that all such marriages, certificates and acts on and between the dates specified in the said third and fourth columns should be validated;

And whereas the previous sanction of the Governor General has been obtained to the passing of this Act; It is hereby enacted as follows:-

 

Section 1 - Short title

This Act may be called [2] [the Andhra Pradesh (Andhra Area) Christian Marriages Validation Act, 1928]

 

Section 2 - Validation of certain irregular marriages, certificates and acts

All marriages solemnized, all certificates granted and all acts done by the said Mr. Nagayya, the said Mr. Guravayya and said Mr. Joshua on and from the dates specified against their names in the third column of the schedule up to and including the dates specified against their names in the fourth column of the schedule which would be valid if the licences granted to them on the dates specified against their names in the second column of the schedule had not been revoked shall be deemed to be as valid as if they had held licences under Section 9 of the Indian Christian Marriage Act, 1872, on and between the dates specified in the said third and fourth columns and no such marriages, certificate or act shall be deemed to be invalid by reason only of the fact that the said licences were revoked.

Section 3 - Validation of records of the said irregular marriages

Certificates of marriages to which Section 2 applies and register books and certified copies of true and duly authenticated extracts there from deposited in compliance with the provisions of the Indian Christian Marriage Act, 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 been duly solemnized under the said Act.

Schedule - THE SCHEDULE

THE SCHEDULE