The Tamil Nadu Christian Marriages Validation Act, 1934

 
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The Tamil Nadu Christian Marriages Validation Act, 1934 
 
Act 8 of 1935 
 
 
 
 
 
 
 
 
Keyword(s): 
Solemnization of Marriage, Self Supporting Seventh Day Adventist Church, 
Marriage between Indian Christians, Indian Christian Marriage Act, 1872 
 
'/ 
'[TAMIL NADU'J ACT No. VIII OF 193Y. 
[THE '[TAMIL NADU? CHRISTIAN MARRIAGES VALIDA- 
TION ACT, 1934.1 
(Received the assent of the Governor on the 6th March 
1935 and that of the Governor-Genernl on the 
24th March 1935 ; the assent of the Governor- 
General wasprst publisheri in the Fort St. George 
Gazette of the 16th April 1935.) 
An Act to validate certain marriages solemnized 
by Mr. A. Asirvatham of the Self-Supporting 
Seventh Day Adventist Church for the Tamil 
country in the district of Tinnevelly. 
~ WHEREAS licences were grrinted by the '[State Preamble. Government] on the 26th day of October 1928 to 
Mr. A. Asirvatham of tlie Self-Supporting Seventh 
Day Adventist Church for the Tamil country in the 
district of Tinnevelly to solemrtize marriages and to 
grant certificates of marriage between Indian Chris- 
tians under sections 6 and 9 respectively of the Indian 
Cantral Christian Marriage Act, 1872 ; Act XV 
I 
of 1172. 
AND WHEREAS on the 7th day of August 1933 the 
said licences were revoked by the said Govern- 
ment ; 
AND WHEREAS after the date of the said revocatiol~ 
the said Mr. Asirvatham corltinired to solen~nize 
marriages and to grant certificates of marriage up 
to and including the 15th day of Novenlbcr 1933 as 
if the said licences had not b:en revoked ; -- 
1 Thw words ware substltutad for the word "Madras " by the Tamil Nadu Adaptation of Laws Ordc', 1969, as amended by 
the Tamil Nadu Adaptationof Laws (Second Amendment) Order, 
1969. 
* For Statement of Objects and Reasons, see Fort St. George 
Gaze,!&, dated the 27th November 1934, Part IV, page 476. 
This expression was substituted for the expression "Govern- 
mmt of Madras" by the Tamil Nadu Adaptation of Laws Order, 
1970, which was deomed to have come into form oa the 14th January 
1969, 
Chrisrian Marriages [I935 : T.N. Act VlII 
Validation 
AND WHEREAS it is doubtful whether the marria. 
gcs so solemnized and the certificates so granted and 
the other acts done by tht said Mr. AGrvatham in 
virtue of the said revoked licences on and from the 
7th day of August 1933 up to and including the 15th - 
day of Navember 1933 are valid in law; 
AND WEREAS there is no reason to doubt that the 
parties to the said marriages believed in good 
faith that the sajd Mr. Asirvatham was legally enti- 
tled to act on  IS said rcvokcd licences between the 
said dates ; 
AND WHEREAS it is expedient that all such marria- 
ges and all certificates of marriage granted and all 
other acts relating to such marriages or ccrtifics1c.s: 
done by tl~c said Mr. .lsirvathan~ should be \nli- 
dated ; 
ANL) WIII.KI:AS tile previous san~tion of the 
Governi)r-Gzll;rLIl has bxn oblai~lccl to the passing 
of this Act ; [t is hereby ellacted as follows :- 
I. This Act may In, c;~llcd the 'lT:~n~il Nadu] C111.i~- 
Short tit'a. tian Mjr.r.inscs Valitfiitik811 Act, 1934. 
2. All marriages \olt.mr~izcd, a I1 cestitic:ltes 
glAanted alld a]J acts done by tl~c said Mr. A\irva~ham 
on and from the 7th day of Augu\t 1933 up to and 
illcluding the 15th day of Novcolber 1933 \\ hich 
would be valid ifthe licences granted to him on the 26th 
day of October 1928 h:-td not bcctl rcvoked shall 
be deemed to be as valid as if hc had held licences 
under cections 6 and 9 of the Indian Cl~ristian Marriage Central 
Act, 1872, on and from the 7th day of August Act XV 
of 1872. 1933 and up to and including tl~e 15th day of 
November 1933 and JIO such marriage, certificate 
or act shall be deemed to be invalid by reason only 
of the fact that the said licences were revoked. 
I These words were shhs~htuted for the word "Madras" by the 
TamilNadu Adaptation of Law; Order, 1969, as amended by the 
Tamil Nndu Adaptation of Laws (Second Amendment) Order, 
1969. \ 
\ 
I 
I 
1935: T.N. A& Wl Christian Marrloges 465 
, validation 
ral 
RV 
372. 
3. Certscates of marriages validated. by section 
2 and register-books and certified ~0plds of true 
and duly authenticated extracts therefrom depo- 
sited in compliance with the provisions of the 
Indian Christian Marriage Act, 1872, shall, in so 
far as the register-b~~k~ and extracts relate to such 
marriages, be received, as evidence of such marria- 
ges as if such marriages had beell duly sokmnized 
under the said Act. 
Validation 
of records o 
the said 
irregular marriages. 

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