Report No. 249

6. Secunderabad Marriage Validating Ordinance, Ordinance 30 of 1945

Category: Personal Laws

Recommendation: Repeal.

This Ordinance is similar to the Bangalore Marriage Validating Act, 1936. It was promulgated to validate a single marriage conducted by a certain Reverend in Secunderabad in 1944. The Reverend mistakenly married a Christian, but not an Indian Christian under the Indian Christian Marriage Act, 1972. The need for this Ordinance has clearly expired. Therefore, the Central Government should repeal this Ordinance after introducing a suitable savings clause.