Report No. 250

27. Part B States Marriages Validating Act, Act 1 of 1952

Category: Personal Laws

Recommendation: Repeal

This Act validated certain marriages solemnized in certain Part B states between 26th January 1950 and 31th March 1951, under the Indian Christian Marriage Act, 1872. All these marriages were to be deemed to be good and valid in law as if such marriages had been solemnized by a person duly authorized to do so. The Act was clearly time-specific and has served its purpose. Hence, it should be repealed and a suitable savings clause should be inserted to the repealing Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).