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Indian Christian Marriage Act,1872 Foot Notes 1 Substituted by A.O. 1950. The Act has been extended to and brought into force in Dadra and Nagar Haveli, w.e.f.1st. July, 1965 by Reg. 6 of 1963, section 2 and Schedule I. The Act does not extend to the State of Manipur; see Act No. 30 of 1950 and Act No. 68 of 1956. 2 Substituted by Act No. 3 of 1951, for the words "except Part B States". 3 Substituted by A.O. 1956, for the words "the States". 4 In its application to the Union Territory of Pondicherry, the following proviso shall be added at the end of section 1 (vide Act No. 26 of 1968)- "Provided that nothing contained in this Act shall apply to the Renoncants of the Union Territory of Pondicherry". 5 The commencement clause repealed by Act No. 16 of 1874. 6 Inserted by Act No. 3 of 1951. 7 Substituted by A.O. 1956, for the words "territory comprised in the States". 8 The definition of "Native State" repealed by A.O. 1937. 9 Substituted by A.O. 1950. 10 Inserted by Act No. 6 of 1886. 11 Inserted by Act No. 12 of 1891. 12 Substituted by Act No. 3 of 1951, for the words "Part A States and Part C States" 13 Substituted by A.O. 1950, for the word "Native". 14 Substituted by Act No. 2 of 1891. 15 The words "and the Central Government, so far as regards any Indian State" repealed by A.O. 1950. 16 The words "or in the Gazette of India, as the case may be" repealed by the A.O. 1937. 17 The words "and State, respectively," repealed by A.O. 1950. 18 The words "or (so far as regards any Indian State) the Central Government" repealed by A.O. 1950. 19 Inserted by Act No. 2 of 1891. 20 Inserted by Act No. 2 of 1891. 21 See also the Births, Deaths and Marriages Registration Act, 1886. 22 Substituted by Act No. 6 of 1886, for the words "Secretary to the L.G." 23 Substituted by Act No. 6 of 1886, for the words "Secretary to the L.G." 24. Substituted by Act No. 18 of 1928, for the words "under Part I or Part III of this Act." 25 As to the meaning of "oath", see the General Clauses Act, 1897. 26. The last three paragraphs repealed by A.O. 1950. 27 See also the Marriages Validation Act, 1892 for the provisions as to validation of past marriages solemnized under Part VI between persons of whom one only was an Indian Christian, and penalty for solemnizing such marriages under Part VI in future. 28 Substituted by Act No. 48 of 1952, for the words "shall exceed sixteen years". 29 Substituted by Act No. 2 of 1978, for the words "eighteen years" and "fifteen years" respectively, w.e.f. 1st October, 1978. 30 Substituted by Act No. 48 of 1952, for the words "shall exceed thirteen years". 31 Omitted by Act No. 2 of 1978, w.e.f. 1st October, 1978. 32. Substituted by Act No. 2 of 1891. 33 Earlier sub-section (2) repealed by A.O. 1950. 34 Act No. 25 of 1864 had been repealed by Act No. 5 of 1865. 35 Substituted by Act No. 2 of 1891. 36 Substituted by Act No. 2 of 1891. 37 Repealed by A.O. 1950. 38 Inserted by Act No. 2 of 1891. 39 Substituted by Act No. 2 of 1891. 40 Substituted by Act No. 2 of 1891, for the words "three months". 41 Inserted by Act No. 2 of 1891. 42 Substituted by Act No. 6 of 1886, for the words "Secretary to a L.G.," 43 Substituted by Act No. 13 of 1911. 44 The words and figures "and the officers appointed under section 56" repealed by Act No. 48 of 1952. 45 Substituted by Act No. 48 of 1952, for the words "them, respectively". 46 Substituted by A.O. 1937, for the words "the G. G. in C." 47 Substituted by Act No. 48 of 1952, for the words "them, respectively". 48. Substituted by A.O. 1948, for the words "Secretary of State for India". 49. Substituted by Act No. 1 of 1903, for the words "certificate of marriages". 50 Substituted by Act No. 1 of 1903, for the words "marriage certificate". 51. Re-numbered by the Delegated Legislation Provisions (Amendment) Act, 1983, dated 30th. August, 1983. 52 Substituted by Act No. 20 of 1983, dated 30th. August, 1983 for the words "may make rules". 53 Inserted by Act No. 20 of 1983, dated 30th. August, 1983. 55 Inserted by Act No. 1 of 1903. 56 Substituted by Act No. 12 of 1891, for the words, figures and brackets "(See section 28)".    |
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