THE ARYA MARRIAGE VALIDATION ACT, 1937

 

 

THE ARYA MARRIAGE VALIDATION ACT, 1937

 

THE ARYA MARRIAGE VALIDATION ACT, 1937

[Act No. XIX of 1937]

 

[14th April 1937]

 

An Act to recognise and remove doubts as to the validity of inter-marriage current among Arya Samajists.

 

Whereas it is expedient to recognise and place beyond doubt the validity of inter-marriages of a class of Hindus known as Arya Samajists; it is hereby enacted as follows:

2. Substituted by the Adaptation of Laws Order, 1956 for the words Part B State these part B states were Hyderabad J&K Mysore Pepsu, Rajastha, Saurashtra and T.C.

 

2. Marriage between Arya Samajists not to be invalid.

2. Marriage between Arya Samajists ¹ not to be invalid..

 

Not standing with any provision of Hindu Law, usage or custom to the contrary no marriage contracted whether before or after the commencement of this Act between two persons being at the time of the marriage Arya Samajists shall be invalid or shall be deemed ever to have been invalid by reason only of the fact that the parties at any time belonged to different castes or different sub-castes of Hindus or that either or both of the parties at any time he marriage belonged to a religion other than Hinduism.

 

1. Hindu Marriage Act 1955 Now applies to Arya Samajists as well see section 2 (a).

 

 

Indian Laws -Bare Acts