Report No. 270

c. The Anand Marriage Act, 1909

3.6 This was enacted in order to allow for registration of marriages among Sikhs. It derived from the word Anand Karaj which means a 'joyful union'. The Act was subsumed within the Special Marriage Act in 1954 and Hindu Marriage Act in 1955. However, it was amended in 2012 to again include the registration of marriages of Sikh couples who chose to opt out of the Hindu Marriage Act, 1955.