Indian Christian Marriage Act,1872
58. Indian Christians to be made to understand declarations
When any 13[Indian] Christian is married under the provisions of this Part, the person solemnizing the marriage shall ascertain whether such 13[Indian] Christian understands the English language, and, if he does not, the person solemnizing the marriage shall, at the time of the solemnization, translate, or cause to be translated, to such 13[Indian] Christian, into a language which he understands, the declarations made at such marriage in accordance with the provisions of this Act.
