Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1928 4 of 1928 [] CONTENTS 1. Short title 2. Validation of certain irregular marriages, certificates and acts 3. Validation of records of the said irregular marriages SCHEDULE 1 :- SCHEDULE ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1928 4 of 1928 [] An Act to validate certain marriages solemnized by certainmembers of American Baptist Telugu Mission, Nellore District. Preamble:- Whereas licences were granted by the Local Governmentto Messrs. Onukuri Nagayya, Gundham Guravayya and Pulikoori Joshua,all of the American Baptist Telugu Mission, Nellore district (hereinafterreferred to as the said Mr.Nagayya, the said Mr.Guravayya and thesaid Mr.Joshua respectively,) under Section 9 of the Indian ChristianMarriage Act, 1872, on the date specified against their names in thesecond column of the schedule; And Wwhereas the said licences were revoked by the said Governmenton the dates specified against their names in the third column ofthe schedule; And Whereas after the date of the said revocation the saidMr.Nagayya, the said Mr.Guruvayya and the said Mr.Joshua continuedto solemnize marriages and to grant certificates of marriage as ifthe said licences had not been revoked; And Whereas fresh licences have been granted to the said Mr.Nagayya,the said Mr.Gurvayya and the said Mr.Joshua under the said Section9 on the dates specified against their names in the fourth columnof the schedule; And Whereas it is doubtful whether the marriages solemnizedby the said Mr.Nagayya, the said Mr.Guravayya and the said Mr.Joshuaand the certificates granted an d the other acts done by them in virtueof the said revoked licences on and from the dates specified againsttheir names in the third column of the schedule up to and includingthe dates specified against their names in the fourth column thereofare legally valid; And Whereas there is no reason to doubt that the parties tothe said marriages believed in good faith that the said Mr.Nagayya,the said Mr.Guravayya or the said Mr.Joshua, as the case may be. waslegally entitled to act on his said revoked licence on the dates oftheir respective marriages; And Whereas it is expedient that all such marriages, certificatesand acts on and between the dates specified in the said third andfourth columns should be validated; And Whereas the previous sanction of the Governor-Generalhas been obtained to the passing of this Act; It is hereby enactedas follows 1. Short title :- This Act may be called the Andhra Pradesh(Andhra Area) Christian Marriages Validation Act, 1928. 2. Validation of certain irregular marriages, certificates and acts :- All marriages solemnized, all certificates granted andall acts done by the said Mr.Nagayya, the said Mr.Guravayya and saidMr.Joshua o n and from the dates specified against their names in thethird column of the schedule upto and including the dates specifiedagainst their names in the fourth column of the schedule which wouldbe valid if the licences granted to them on the dates specified againsttheir names in the second column of the schedule had not been revokedshall be deemed to be as valid as if they had held licences underSection 9 of the Indian Christian Marriage Act, 1872, on and betweenthe dates specified in the said third and fourth columns and no suchmarriages, certificate or act shall be deemed to be invalid by reasononly of the fact that the said licences were revoked. 3. Validation of records of the said irregular marriages :- Certificates of marriages to which Section 2 applies and registerbooks and certified copies of true and duly authenticated extractstherefrom deposited in compliance with the provisions of t h e IndianChristian Marriage Act, 1872, shall, in so far as the register booksand extracts relate to such marriages, be received as evidence ofsuch marriages as if such marriages been duly solemnized under thesaid Act. SCHEDULE 1 SCHEDULE SCHEDULE The name of the licensee The date on which the original licence was granted The date on which the licence mentioned in the second column was revoked. The date on which a fresh licence was issued (1) (2) (3) (4)