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, 1952
Act 12 of 1952
Keyword(s):
Validation of Marriage
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: :; 'PAMIL NADU J ? ACT N 0, XTI OF 19523. ,
(Beceived the assent .of the P~esident oi-2 the 101 h December
- I t : . ..1952: ;.first published in the Fort S t . Gecryge Oaeette on the 17rh December 1952.)
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An Act ,to validate certain marriages solemnized in the
I B . .., districts of Nellore and Chirglepat. J W H ~ S the Ststate Governrnmt] granted licences
und'ef section 9 of the Indian Cl~ristian Marriage Act, 1872 . '[Central Act XV of 1872) to Sri Eragudla Devadoss of the 'American Baptist Tclugu Mission in the district of Nell-re :onthe27th day of April 1936, and to the Rev. Ja,.-. Ponnu- radgam df t he Church of Messiah in the district of Chingle-
put on the 18th day of November 1941 :
' AND WHIRBAS tht: 8[State Goveriim~nt] revoked the
licence o f the said Sri Eragudla Devadoss with effect ' orl and fro111 ihc 7t h day of September 1950 and the licence of the said Rev. James Ponnurangam with effect on and
. from the 12th day of November 1346 :
AND WHBRBAs in ignorance of the revocation of the licences aforesaid, t he said Sri Eragudla Devadoss continued to solemnipe marriages and to grant certificates of marriage up to the' .l9th day of October 1951, on which date a fresh licence was granted to him under the said section 9 ; and the said. Rev. James P~nnuranga~m solemnized a - marriage between Sri R. Devadoss and Srimathi M.Orace Pushpa on the 19th day of August 1949 and granted a
certificate of marriage to them 8 AND WHBRBAS there i s no reason to doubt that the parties to the mariiage~ rpferrrd to in the ibregoing para- graph believed in good faith that their marriages had been - - --- -
IThese words were substituted for the word " Madras " by the Tamil Nadu Adaptati~n of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969. 2For Statement cd Objects and Reasons, see Fort. St. George ~bzette, dated the 8tI2 October 1 952, Part W-A, Pages 68-69. 8This expression was substituted~for the expression " Governma d Madras" by the Tamil Nadu Adaptation of Laws Order, 1910.
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duly solemnized, and the certificates thereof duly granted.
by persons lcgaily entitled so to do ; AND WHBRBAS it is necessary that the marriages afore-
said and all czrtificates granted, and all otber aots @ things done, in r jsgect of, or in relation to, sue5 marriages, should be valida.ted ; It is hereby enacted as follows :
Short title I. This Act may b, called the '[Tamil Waduj Christian
Marriage!; Valictation Act, 1952. \lalidation 2. (1) The marriages solemnized by the said Sri Bragudla of cetafn Devadoss on and from the 7th day of September 1950 and
marrl?ges up to the 19th day of October 1951, and the certificates solemntzed by Srl grantcd, i he register hooks and extracts therefrom deposited. ~ ~ ~ ~ ~ d b and the other acts and things done, in respect of, or in
Devadoss relation to, those marriages shall not be deemed to be
and *he invalid by reasononly of the faot that the licence granted to
James the said Sri Eragud!a Devadoss on the 27th day of April Ponnu- 1936 had been revoked. ran-.
after the
t m a t t o n (2) The marriage of f i ~ i R. Devadoss and $rimathi
oft heir M. Grace Pushpa solemniled by tbc said Rev. James Ponnu-
licences. raneam on ~,le 19th day of August 1949, and the oertifi-
catt: granted, the I zgister book and extracts t herefrum
deposited, and the other acts and things done, in respect
of, or in relation to, that marriage, shall not be cieemed to be invalid by reason only of the fact that the licence granted to thz said Rev. James Pornnurangam, on the
18th day of Novt=n?k;or 1941 had been revoked.
(3) Certificates of the marriages valideted by sub-
sections (1) and (2) and the register books and extracts
therefromreferred to in r hose sub-sections, shall be received
as evidence of the marriages. ---..I. -*-- . . - *These words were substituted for the word a Madras '* by t ha Tamil Nadu Adaptation of Laws Order. 1969, as amended by tbs Tamil Nadu Adaptation of Laws (Second Amendm t) Otdeo, 1969
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