DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Christian Marriages Validation Act, 1934
Act 8 of 1935
Keyword(s):
Solemnization of Marriage, Self Supporting Seventh Day Adventist Church, Marriage between Indian Christians, Indian Christian Marriage Act, 1872
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'[TAMIL NADU'J ACT No. VIII OF 193Y. [THE ' [TAMIL NADU? CHRISTIAN MARRIAGES VALIDA-
TION ACT, 1934.1
(Received the assent of the Governor on the 6th March
1935 and that of the Governor-Genernl on the 24th March 1935 ; the assent of the Governor- General wasprst publisheri in the Fort St . George Gazette of the 16th April 1935.)
An Act to validate certain marriages solemnized by Mr. A. Asirvatham of the Self-Supporting Seventh Day Adventist Church for the Tamil country in the district of Tinnevelly. ~ WHEREAS licences were grrinted by the '[State Preamble.
Government] on the 26th day of October 1928 to Mr. A. Asirvatham of tlie Self-Supporting Seventh Day Adventist Church for the Tamil country in the district of Tinnevelly to solemrtize marriages and to grant certificates of marriage between Indian Chris- tians under sections 6 and 9 respectively of the Indian
Cantral Christian Marriage Act, 1872 ;
Act XV
I of 1172. AND WHEREAS on the 7th day of August 1933 the said licences were revoked by the said Govern- ment;
AND WHEREAS after the date of the said revocatiol~ the said Mr. Asirvatham corltinired to solen~nize marriages and to grant certificates of marriage up to and including the 15th day of Novenlbcr 1933 as if the said licences had not b:en revoked ; --
1 T h w words ware substltutad for the word "Madras " by the Tamil Nadu Adaptation of Laws Ordc', 1969, as amended by the Tamil Nadu Adaptationof Laws (Second Amendment) Order,
1969.
* For Statement of Objects and Reasons, see Fort St. George Gaze,!&, dated the 27th November 1934, Part IV, page 476. This expression was substituted for the expression "Govern- mmt of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deomed to have come into form oa the 14th January
1969,
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Chrisrian Marriages [I935 : T.N. Act VlII
Validation AND WHEREAS it is doubtful whether the marria. gcs so solemnized and the certificates so granted and the other acts done by tht said Mr. AGrvatham in virtue of the said revoked licences on and from the 7th day of August 1933 up to and including the 15th - day of Navember 1933 are valid in law;
AND WEREAS there is no reason to doubt that the parties to the said marriages believed in good faith that the sajd Mr. Asirvatham was legally enti- tled to act on IS said rcvokcd licences between the said dates ;
AND WHEREAS it is expedient that all such marria- ges and all certificates of marriage granted and all other acts relating to such marriages or ccrtifics1c.s:
done by t l ~ c said Mr. .lsirvathan~ should be \n l i - dated ;
ANL) WIII.KI:AS tile previous san~tion of the Governi)r-Gzll;rLIl has bxn oblai~lccl to the passing of this Act ; [ t i s hereby ellacted as follows :-
I. This Act may In, c;~llcd the 'lT:~n~il Nadu] C111.i~-
Short tit'a. tian Mjr.r.inscs Valitfiitik811 Act, 1934.
2. All marriages \olt.mr~izcd, a I 1 cestitic:ltes glAanted alld a]J acts done by t l~c said Mr. A\irva~ham on and from the 7th day of Augu\t 1933 up to and illcluding the 15th d a y of Novcolber 1933 \\ hich would be valid ifthe licences granted to him on the 26th day of October 1928 h:-td not bcctl rcvoked shall be deemed to be as valid as if hc had held licences under cections 6 and 9 of the Indian Cl~ristian Marriage Central
Act, 1872, on and from the 7th day of August Act XV of 1872. 1933 and up to and including t l~e 15th day of November 1933 and JIO such marriage, certificate
or act shall be deemed to be invalid by reason only
of the fact that the said licences were revoked.
I These words were shhs~htuted for the word "Madras" by the
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I
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1935: T.N. A& Wl Christian Marrloges 465
, validation ral
RV
372.
3. Certscates of marriages validated. by section
2 and register-books and certified ~0plds of true and duly authenticated extracts therefrom depo- sited in compliance with the provisions of the Indian Christian Marriage Act, 1872, shall, in so far as the r e g i s t e r - b ~ ~ k ~ and extracts relate to such marriages, be received, as evidence of such marria- ges as if such marriages had beell duly sokmnized under the said Act.
Validation
of records o
the said
irregular
marriages.
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