Extending Marriage Act, 1866 [Repealed]
ACTNO. 22 OF 1866
04 February, 1866
Repealed by Act 15 of 1872
Passed by the Governor General of India in Council.
(Received the assent of the Governor-General on the 2nd April 1866.)
An Act to extend the Indian Marriage Act, 1865, to the Hyderabad Assigned Districts mid the Cantonments of Secunderabad, Trimungerry and Aurungobad.
PREAMBLE
Whereas it is expedient to extend the provisions of the Indian Marriage Act, 1865, to the Christian British subjects of her Majesty within the Hyderabad Assigned Districts and the Cantonments of Secunderabad, Trimungerry and Aurangabad; It is enacted as follows:
Section 1. Indian Marriage Act, 1865, to extend to Christian British subjects in the Hyderabad Assigned Districts, & c
From and after the passing of this Act, the Indian Marriage Act, 1865, shall, so far only as regards Christian British subjects of Her Majesty, extend to the Hyderabad Assigned Districts and the Cantonments of Secunderabad, Trinmngerry and Aurangabad.