- Act No. 9 of 2011
JK252
[Received the assent of the Sadar-i-Riyasat and published Government Gazette dated 15th Har, 2011/18th June, 1954.]
An Act to remove doubts as to the validity of the marriage ceremony common among the Sikhs called "Anand".
Whereas it is expedient to remove any doubts as to the validity of t marriage ceremony common among the Sikhs called "Anand"; It is here enacted as follows:-
- Short title and extent.- This Act shall be called the Jammu and Kashmir Anand Marriage Act, 2011 ; and it extends to whole of Jammu and Kashmir State.
- Validity of Anand Marriages.- All marriages which may be or ma have been duly solemnised according to the Sikh marriage ceremony called "Anand" shall be, and shall be deemed to have been with effect from the date of the solemnisation of each respectively, good and valid in law.
- Exemption of certain marriages from Act.- Nothing in this Act shall apply to-
(a) any marriage between persons not professing the Sikh religion; or
(b) any marriage which has been judicially declared to be null and Void.
- Non-validation of marriages within prohibited degree.- Nothing in this Act shall be deemed to validate any marriage between persons who are related to each other in any degree of consanguinity or affinity which would, according to the customary law of Sikhs, render a marriage between them illegal.