MAJORITY
ACT, 1875
Preamble 1 - MAJORITY ACT, 1875
THE MAJORITY ACT, 1875[1]
[Act, No. 9 of 1875]
[2nd March, 1875]
PREAMBLE
An Act to amend the law respecting the age of
majority.
WHEREAS,
in the case of persons domiciled in[2]
[India] it is expedient[3]
[to specify the age of majority]; It is hereby enacted as follows:--
Section 1 - Short title
This Act may be called the[4] [***] Majority Act, 1875.
Local extent.--
[5] [It extends to the whole of India[6] [except the State of Jammu and
Kashmir]];
Commencement and operation.--
and it shall come into force and have effect only
on the expiration of three months from the passing thereof.
Section 2 - Saving
Nothing herein contained shall affect--
(a) the capacity of any persons to act in the following
matters (namely),--marriage, dower, divorce and adoption;
(b) the religion or religious rites and usages of any
class of[7] [citizens of India];
or
(c) the capacity of any person who before this Act
comes into force has attained majority under the law applicable to him.
Section 3 - Age of majority of persons domiciled in India
[8] [3. Age of majority
of persons domiciled in India
(1) Every person domiciled in India shall attain the
age of majority on his completing the age of eighteen years and not before.
(2) In computing the age of any person, the day on
which he was born is to be included as a whole day and he shall be deemed to
have attained majority at the beginning of the eighteenth anniversary of that
day.]
[1] This act has been extended to Dadra and
Nagar Haveli by REg. 6 of 1963, sec. 2 and Sch. I and the whole of the Union
territory of Lakshadweep by Reg. 8 of 1965, sec. 3 and Sch.
This
Act has been extended to Pondicherry by Act 26 of 1968, subject to the
following modification:--
In
section 1 at the end, insert:--
"Provided
the nothing contained in this Act shall apply to the Renoncants of the union
territory of Pondicherry.".
[2] Substituted by Act 3 of 1951, sec. 3
and Sch., for "Part a States and Part C States".
[3] Substituted by Act 33 of 1999 sec. 2,
for certain words (w.e.f. 16-12-1999).
[4] The Word "Indian" omitted by
Act 33 of 1999, section 3 (w.e.f. 16-12-1999).
[5] Substituted by the A.O. 1950, for the
original para.
[6] Substituted by Act 3 of 1951, section 3
and Schedule, for "except Part B States".
[7] Substituted by the A.O. 1950, for
"His Majesty's Subjects in India".
[8] Substituted by Act 33 of 1999, sec 4
for sections 3 and 4 (w.e.f. 16-12-1999).