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ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES (SECOND VALIDATION) ACT, 1941
ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES (SECOND VALIDATION) ACT, 1941
24 of 1941
27th January, 1942
An Act to validate certain marriages solemnized by Mr.MayalurLazarus of the Telugu Church Council of South India United Church. Whereas a licence was granted by the Government of Madrason the 26th day of July 1932 to Mr.Mayalur Lazarus of the Telugu Church Council of the South India United Church, to grant certificates of marriage between Indian Christians under section 9 of the Indian ChristianMarriage Act, 1872; And Whereas the said licence was revoked by the said Government with effect on and from the 6th day of January 1939; And Whereas after the date of the said revocation the said Mr.Mayalur Lazarus continued to solemnize marriages and to grant certificates of marriage up to and including the 12th day of April 1941 as if the said licence had not been revoked; And Whereas it is doubtful whether the marriages so solemnized and the certificates so granted and the other acts done by the said Mr.Mayalur Lazarus on and from the 6th day of January 1939 up to and including the 12th day of April 1941 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.Mayalur Lazarus 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.Mayalur Lazarus should be validated; It is hereby enacted as follows
Section 1
Short title
This Act may be called * [the Andhra Pradesh (Andhra Area) Christian Marriages (Second 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.Mayalur Lazarus on and from the 6th day of January 1939 up to and including the 12th day of April 1941 which would be valid if the licence granted to him on the 26th day of July 1932 had not been revoked, shall be deemed to be as valid as if he held the licence under Section 9 of the Indian Christian Marriage Act, 1872, on and from the 6th day of January 1939 and up to and including the 12th day of April 1941; 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, 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.
