Hindu Marriage Validity Act, 1949 1. Short title and extent. 2. Definition. 3. Validity of marriages between Hindus.
The Hindu Marriage Validity Act, 1949
(Act No. 21 of 1949)
up427
(Passed by the Dominion Legislature)
An Act to provide for the validity of marriages between Hindus, Sikhs and Jains and their different castes, sub-castes ans sects.
Whereas it is expedient to provide that marriages between Hindus, Sikhs and Jains and their different castes; and sects are valid;
It is hereby enacted as follows :-
- Short title and extent.- (1) This Act may be called the Hindu Marriage Validity Act, 1949.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
- Definition.- In this Act, the word "Hindus" includes persons professing the Sikh or Jain religion.
- Validity of marriages between Hindus.- Notwithstanding anything contained in any other law for the time being in force or in any text, rule or interpretation of Hindu law or in any custom or usage, no marriage between Hindus shall be deemed to be invalid or ever to have been invalid by reason, only of the fact that the parties thereto belonged to different religions, castes, sub-castes or sects.
