Report No. 249
51. Marriages Validation Act, Act 2 of 1892
Category: Personal Laws
Recommendation: Repeal
The Act was enacted to validate certain marriages solemnised under Part VI of the Indian Christian Marriage Act, 1872. The Act validated marriages between two persons of whom only one was an Indian Christian, and deemed them both to be Indian Christians. The purpose of this Act has now been fulfilled. A suitable savings clause must be added to the repealing Act so as to save the rights accrued under this Act.
Back
