ARYA MARRIAGE VALIDATION ACT, 1937

ARYA MARRIAGE VALIDATION ACT, 1937

Preamble 1 - THE ARYA MARRIAGE VALIDATION ACT, 1937

THE ARYA MARRIAGE VALIDATION ACT, 1937

[Act No. 19 of 1937]

[AS ON 1957]

[14th April, 1937]

PREAMBLE

An Act to recognise and remove doubts as to the validity of inter-marriages current among Arya Samajists.

WHEREAS it is expedient to recognise and place beyond doubt the validity of inter-marriages of a class of Hindus known as Arya Samajists; it is hereby enacted as follows;---

Section 1 - Short title and extent

(1)   This Act may be called the Arya Marriage Validation Act, 1937.{ Subs, by the A. O. 1950, for the former sub-section (2).}

[(2) It extends to the whole of India exempt { Subs, by the Adaptation of Laws (No.2) Order, 1956.for "Part B States".} [the territories which, immediately before the 1St November, 1956, were comprised in Part B States] and applies also to citizens of India wherever they may be.]

Section 2 - Marriage between Arya Samajists not to be invalid

Notwithstanding any provision of Hindu Law, usage or custom to the contrary no marriage contracted whether before or after the commencement of this Act between two persons being at the time of the marriage Arya Samajists shall be invalid or shall be deemed over to have been invalid by reason only of the fact that the parties at any time belonged to different castes or different sub-castes of Hindus or that either or both of the parties at any time before the marriage belonged to a religion other than Hinduism.