Report No. 15

22. Conditions of a valid marriage.-

We shall now take up the question of conditions of a valid marriage. The Indian Christian Marriage Act, 1872, deals exclusively with the topic of solemnisation of marriage, and leaves the requisites of a valid marriage to be determined in accordance with the 'personal law' of the parties. That has introduced an element of uncertainty in the law, which, it is desirable, would be removed. As the object of the proposed legislation is to codify the law relating to Christian marriages, we consider that it should also prescribe the conditions on which a valid marriage could be contracted.