ACT NO. 1 OF 1952

[15th February, 1952.]

An Act to validate certain marriages solemnized in certain Part B States between the 26th day of

January, 1950 and the 31st day of March, 1951, under the Indian Christian Marriage

Act, 1872.

BE it enacted by Parliament as follows:—

Short title.—This Act may be called the Part B States Marriages Validating Act, 1952.
Validation of certain irregular marriages.—All marriages between persons one or both of whom

is or are a Christian or Christians, which were solemnized in any Part B State other than the State of

Jammu and Kashmir between the 26th day of January, 1950 and the 31st day of March, 1951, under the

Indian Christian Marriage Act, 1872 (15 of 1872), shall be, and shall be deemed to have been with effect

from the date of solemnization of each of them respectively, as good and valid in law as if such marriages

had been solemnized by a person duly authorised under the said Act to solemnize such marriages in the

Part B State concerned.

Validation of records of marriages validated by section 2.—Certificates of marriages which are

declared by section 2 to be good and valid in law, and register books, and certified copies of true and duly

authenticated extracts therefrom, deposited or purporting to be deposited in compliance with the

provisions of the Indian Christian Marriage Act, 1872 (15 of 1872), 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 duly solemnized under the said Act.

Part B States Marriages Validating Act, 1952