This Act may be called the Indian Christian Marriage Act, 1872. Extent. 1 [It extends to the whole of India 2 [except 3 [the territories which, immediately before the 1st November, 1956, were comprised in the States] of Travancore-Cochin, Manipur and 4 ***].] 5 6 * * * * *Open in Lexace · Ask the AI about this section
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.