Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1940 16 of 1940 [] CONTENTS 1. Short title 2. Validation of certain irregular marriages, certificatesand acts 3. Validation of records of the said irregular marriages ANDHRA PRADESH (ANDHRA AREA) CHRISTIAN MARRIAGES VALIDATION ACT, 1940 16 of 1940 [] An Act to validate certain marriages solemnized by the Rev.K.Anandamof the American Baptist Mission in the District of Kistna. Whereas a licence was granted by the Government of Madrason the 4th day of December, 1916 to the Rev.K.Anandam of t h e AmericanBaptist Mission in the district of Kistna to grant certificates ofmarriage between Indian Christians under Section 9 of the Indian ChristianMarriage Act,1872; And Whereas on the 13th day of March 1923 the said licencewas revoked by the said Government: And Whereas after the date of the said revocation the saidRev.K.Anandam continued to solemnize marriages and to grant certificatesof marriage up to and including the 1st day of April 1940 as if thesaid licence had not been revoked; And Whereas it is doubtful whether the marriages so solemnizedand the certificates so granted and the other acts done by the saidRev.K.Anandam on and from the 13th day of March 1923 up to and includingthe 1st day of April 1940 are valid in law; And Whereas there is no reason to doubt that the parties tothe said marriages believed in good faith that the said Rev.K.Anandamwas legally entitled to solemnize marriages and to grant certificatesof marriage between the said dates: And Whereas it is expedient that all such marriages and allcertificates of marriage granted and all other acts relating to suchmarriages or certificates done by the said Rev.K.Anandam should bevalidated;It is hereby enacted as follows 1. Short title :- This Act may be called the AndhraPradesh (Andhra Area) Christian Marriages Validation Act,1940. 2. Validation of certain irregular marriages, certificatesand acts :- All marriages solemnized, all certificates granted andall acts done by the said Rev.K.Anandam on and from the 13th day ofMarch 1923 upto and including the 1st day of April 1940 which wouldbe valid if the licence granted to him on the 4th day of December1916 had not been revoked, shall be deemed to be as valid as if hehad held the licence under section 9 of the Indian Christian MarriageAct, 1872, on and from the 13th day of March 1923 and upto and includingthe 1st day of April 1940 and no such marriage, certificate or actshall be deemed to be invalid by reason only of the fact that thesaid licence was revoked. 3. Validation of records of the said irregular marriages :- Certificates of marriages validated by section 2 and register booksand certified copies of true and duly authenticated extracts therefromdeposited in compliance with the provisions of the Indian ChristianMarriage Act, 1872, shall in so far as the register-books and extractsrelate to such marriages, be received as evidence of such marriagesas if such marriages had been duly solemnized under the said Act.