Marriages' Validation Act, 1892 [Repealed]
2[Repealed by Act 2 of 2018, S. 2 and Sch. I]
An Act to validate certain marriages solemnized under Part VI of the Indian Christian Marriage Act, 1872
Whereas provision is made in Part VI of the Indian Christian Marriage Act, 1872 (15 of 1872), for the solemnization of marriages between persons of whom both are 3[Indian Christians], but not of marriages between persons of whom one only is 4[an Indian Christian];
And whereas persons licensed under Section 9 of the said Act have in diverse parts of 5[India], through ignorance of the law, permitted marriages to be solemnized in their presence under the said Part between persons of whom one is 6[an Indian Christian] and the other is not 7[an Indian Christian];
And whereas it is expedient that such marriages, having been solemnized in good faith, should be validated;
It is hereby enacted as follows:
Section 1. Commencement
[Repealed by the Repealing and Amending Act, 1914 (10 of 1914), Section 3 and Schedule II.]
Section 2. Definition
In this Act the expression 8 [Indian Christian] has the same meaning as in the Indian Christian Marriage Act, 1872 (15 of 1872).
Section 3. Validation of irregular marriages
All marriages which have already been solemnized under Part VI of the Indian Christian Marriage Act, 1872 (15 of 1872), between persons of whom one only was 9[an Indian Christian], shall be as good and valid in law as if such marriages had been solemnized between persons of whom both were 10[Indian Christians]:
Provided that nothing in this section shall apply to any marriage which has been judicially declared to be null and void, or to any case where either of the parties has, since the solemnization of such marriage and prior to the commencement of this Act, contracted a valid marriage.
Section 4. Validation of records of irregular marriages
Certificates of marriage which are declared by the last foregoing section to be good and valid in law, and register-books, and certified copies of true and duly authenticated extracts therefrom, deposited in compliance with the law for the time being in force, in so far as the register-books and extracts relate to such marriages as aforesaid, shall be received as evidence of such marriages as if such marriages had been solemnized between persons of whom both were 11[Indian Christians].
Section 5. Application of Act to marriages under Act 5 of 1865
References in this Act to the Indian Christian Marriage Act, 1872 (15 of 1872), shall, so far as may be requisite, be construed also applying also to the corresponding portions of the 12Indian Marriage Act, 1865 (5 of 1865).
Section 6. Penalty for solemnizing irregular marriages
If any person licensed under Section 9 of the said Act to grant certificates of marriage between 13[Indian Christians] shall at any time after the commencement of this Act solemnize or affect to solemnize any marriage under Part VI of the said Act or grant any such certificate as therein mentioned, knowing that one of the parties to such marriage or affected marriage was at the date of such solemnization not a Christian, he shall be liable to have his license cancelled, and in addition thereto he shall be deemed to have been guilty of an offence prohibited by Section 73 of the said Act, and shall be punishable accordingly.
1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897). This Act has been declared to be in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation (3 of 1872).
2. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
3. Substituted by the A.O. 1950, for Native Christians .
4. Substituted by the A.O. 1950, for a Native Christian .
5. Substituted by the A.O. 1950, for the Provinces .
6. Substituted by the A.O. 1950, for a Native Christian .
7. Substituted by the A.O. 1950, for a Native Christian .
8. Substituted by the A.O. 1950, for Native Christian .
9. Substituted by the A.O. 1950, for a Native Christian .
10. Substituted by the A.O. 1950, for Native Christians .
11. Substituted by the A.O. 1950, for Native Christians .
12. Repealed by the Indian Christian Marriage Act, 1872 (15 of 1872).
13. Substituted by the A.O. 1950, for Native Christians .