Report No. 90

Canon 1070

1. A marriage contracted by a non-baptized person with a person who was baptized in the Catholic Church or who has been converted to it from heresy or schism, is null.

2. If a party at the time of marriage was commonly regarded as baptized, or if his or her baptism was doubtful, the marriage must be regarded as valid according to canon 1014, until it is certainly established that one of the parties was baptized and that the other was not.