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ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1940
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ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1940 16 of 1940 An Act to validate certain marriages solemnized by the Rev.K.Anandam of the American Baptist Mission in the District of Kistna. Whereas a licence was granted by the Government of Madrason the 4th day of December, 1916 to the Rev.K.Anandam of the AmericanBaptist Mission in the district of Kistna to grant certificates of marriage between Indian Christians under Section 9 of the Indian Christian Marriage Act,1872; And Whereas on the 13th day of March 1923 the said licence was revoked by the said Government: And Whereas after the date of the said revocation the said Rev.K.Anandam continued to solemnize marriages and to grant certificates of marriage up to and including the 1st day of April 1940 as if the said licence had not been revoked; And Whereas it is doubtful whether the marriages so solemnizedand the certificates so granted and the other acts done by the said Rev. K.Anandam on and from the 13th day of March 1923 up to and including the 1st day of April 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 Rev.K.Anandamwas 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 Rev.K.Anandam 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 Validation Act, 1940. Section 2 Validation of certain irregular marriages, certificates and acts All marriages solemnized, all certificates granted and all acts done by the said Rev.K.Anandam on and from the 13th day ofMarch 1923 upto and including the 1st day of April 1940 which would be valid if the licence granted to him on the 4th day of December1916 had not been revoked, shall be deemed to be as valid as if hehad held the licence under section 9 of the Indian Christian Marriage Act, 1872, on and from the 13th day of March 1923 and upto and including the 1st day of April 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 book sand 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. |
