Acts › The Indian Christian Marriage Act, 1872The Indian Christian Marriage Act, 1872 88 sections.
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Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — [Repealed.]. Section 3 — Interpretation-clause. Section 4 — Marriages to be solemnized according to Act. Section 5 — Persons by whom marriages may be solemnized. Section 6 — Grant and revocation of licenses to solemnize marriages. Section 7 — Marriage Registrars. Section 8 — [Omitted.]. Section 9 — Licensing of persons to grant certificates of marriage between Indian Christians. Section 10 — Time for solemnizing marriage. Section 11 — Place for solemnizing marriage. Section 12 — Notice of intended marriage. Section 13 — Publication of such notice. Section 14 — Notice of intended marriage in private dwelling. Section 15 — Sending copy of notice to Marriage Registrar when one party is a minor. Section 16 — Procedure on receipt of notice. Section 17 — Issue of certificate of notice given and declaration made. Section 18 — Declaration before issue of certificate. Section 19 — Consent of father, or guardian, or mother. Section 20 — Power to prohibit by notice issue of certificate. Section 21 — Procedure on receipt of notice. Section 22 — Issue of certificate in case of minority. Section 23 — Issue of certificates to Indian Christians. Section 24 — Form of certificate. Section 25 — Solemnization of marriage. Section 26 — Certificate void if marriage not solemnized within two months. Section 27 — Marriages when to be registered. Section 28 — Registration of marriages solemnized by Clergymen of Church of England. Section 29 — Quarterly returns to Archdeaconry. Section 30 — Registration and returns of marriages solemnized by Clergymen of Church of Rome. Section 31 — Registration and returns of marriages solemnized by Clergymen of Church of Scotland. Section 32 — Certain marriages to be registered in duplicate. Section 33 — Entries of such marriages to be signed and attested. Section 34 — Certificate to be forwarded to Marriages Registrar, copied and sent to Registrar General. Section 35 — Copies of certificates to be entered and numbered. Section 36 — Registrar to add number of entry to certificate, and send to Registrar General. Section 37 — Registration of marriages between Indian Christians, by persons referred to in clauses (1), (2) and (3) of section 5. Section 38 — Notice of intended marriage before Marriage Registrar. Section 39 — Publication of notice. Section 40 — Notice to be filed and copy entered in Marriage Notice Book. Section 41 — Certificate of notice given and oath made. Section 42 — Oath before issue of certificate. Section 43 — Petition to High Court to order certificate in less than fourteen days. Section 44 — Consent of father or guardian. Section 45 — Petition where person whose consent is necessary is insane, or unjustly withholds consent. Section 46 — Petition when Marriage Registrar refuses certificate. Section 47 — [Omitted.]. Section 48 — Petition when Registrar doubts authority of person forbidding. Section 49 — Liability for frivolous protest against issue of certificate. Section 50 — Form of certificate. Section 51 — Solemnization of marriage after issue of certificate. Section 52 — When marriage not had within two months after notice, new notice required. Section 53 — Marriage Registrar may ask for particulars to be registered. Section 54 — Registration of marriages solemnized under part V. Section 55 — Certificates to be sent monthly to Registrar General. Section 56 — [Omitted.]. Section 57 — Registrars to ascertain that notice and certificate are understood by Indian Christians. Section 58 — Indian Christians to be made to understand declarations. Section 59 — Registration of marriages between Indian Christians. Section 60 — On what conditions marriages of Indian Christians may be certified. Section 61 — Grant of certificate. Section 62 — Keeping of register-book and deposit of extracts therefrom with Registrar General. Section 63 — Searches in register-book and copies of entries. Section 64 — Books in which marriages Indian Christians under Part I or Part III are registered. Section 65 — Part VI not to apply to Roman Catholics. Section 66 — False oath, declaration, notice or certificate for procuring marriage. Section 67 — Forbidding, by false personation issue of certificate by Marriage Registrar. Section 68 — Solemnizing marriage without due authority. Section 69 — Solemnizing marriage out of proper time, or without witnesses. Section 70 — Solemnizing without notice or within fourteen days after notice, marriage with minor. Section 71 — Issuing certificate, or marrying, without publication of notice; Marrying after expiry of notice; Solemnizing, marriage with minor within fourteen days, without authority of Court, or without sending copy of notice; issuing certificate against authorized prohibition Section 72 — Issuing certificate after expiry of notice, or, in case of minor, within fourteen days after notice, or against authorized prohibition. Section 73 — Persons authorized to solemnize marriage (other than Clergy of Churches of England, Scotland or Rome); issuing certificate, or marrying, without publishing notice, or after expiry of certificate; issuing certificate for, or solemnizing, marriage with minor, within fourteen days after notice; issuing certificate authorizedly forbidden; solemnizing marriage authorizedly forbidden; Section 74 — Unlicensed person granting certificate pretending to be licensed Section 75 — Destroying or falsifying register-books Section 76 — Limitation of prosecutions under Act Section 77 — What matters need not be proved in respect of marriage in accordance with Act Section 78 — Corrections of errors. Section 79 — Searches and copies of entries Section 80 — Certified copy of entry in marriage register, etc., to be evidence Section 81 — Certificates of certain marriages to be sent to Central Government. Section 82 — State Government to prescribe fees. Section 83 — Power to make rules Section 84 — Omitted.. Section 85 — Power to declare who shall be District Judge Section 86 — Omitted. Section 87 — Saving of Consular marriages Section 88 — Non-validation of marriages within prohibited degrees. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.