TAMIL NADU CHRISTIAN MARRIAGES VALIDATION ACT, 1941

Preamble - TAMIL NADU CHRISTIAN MARRIAGES VALIDATION ACT, 1941

THE TAMIL NADU CHRISTIAN MARRIAGES VALIDATION ACT, 1941

[Act No. 05 of 1941]

PREAMBLE

An Act to validate certain marriages solemnized by Mr. Chinnamallela Aaron of the Telugu Church Council of the South India United Church, London Missionary Society, in the district of Anantapur.

Whereas a licence was granted by the [1][State Government] on the 23rd day of August, 1935, to Mr. Chinnamallela Aaron of the Telugu Church Council of the South India United Church, London Missionary Society, in the district of Anantapur, to grant certificates of marriage between Indian Christians under section 9 of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872);

And Whereas the said licence was revoked by the Said Government with effect on And from the 30th day of April 1938;

And Whereas after the date of the said revocation, the said Mr. Chinnamallela Aaron continued to solemnize marriages And to grant certificates of marriage up to And including the 19th day of August 1940, as if the said licence had not been revoked;

And Whereas it is doubtful whether the marriages so solemnized And the certificates so granted And the other acts done by the said Mr. Chinnamallela Aaron on And from the 30th day of April, 1938, up to And including the 19th day of August, 1940, are valid in law;

And Whereas there is no reason to doubt that the parties to the said marriages believed in good faith that the said Mr. Ghinnamallela Aaron was legally entitled to solemnize marriages And to grant certificates of marriage between the said dates;

And Whereas it is expedient that all such marriages And all certificates of marriage granted And all other acts relating to such marriages or certificates done by the said. Mr. Ghinnamallela Aaron should be validated;

And Whereas the Governor of [2] [Tamil Nadu] has, by a Proclamation under section 93 of the Government of India Act, 1935, assumed to himself all powers vested by or under the said Act in the Provincial Legislature;

Now, Therefore, in exercise of the powers so assumed to himself, the Governor is pleased to enact as follows:--

Section 1 - Short title

This Act may be called the [3][Tamil Nadu] Christian Marriages Validation Act, 1941.

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

All marriages solemnized, all certificates granted And all acts done by the said Mr. Chinhamallela Aaron on And from the 30th day of April, 1938, up to And including the 19th day of August, 1940, which would be valid if the licence granted to him on the 23rd day of August, 1935, had not been revoked, shall be deemed to be as valid as if he had held the licence under section 9 of the Indian Christian Marriage Act, 1872 (Central Act XV of 1872), on And from the 30th day of April, 1938, And up to And including the 19th day of August, 1940 And no such marriage, certificate or act shall be deemed to be invalid by reason only of the fact that the said licence was revoked.

Section 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 there from 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.