Hindu Marriages (Validation of Proceedings) Act
An Act to validate certain proceedings under the Hindu Marriage Act, 1955.
1. Short title and extent
(1) This Act may be called the Hindu Marriages
(Validation of Proceedings) Act, 1960.
(2) It extends to the whole of
2. Validation of proceedings of certain courts under Act 25 of 1955
(1) All proceedings taken and decrees and
orders passed before the commencement of this Act by any of the courts referred
to in sub-section (2), exercising or purporting to exercise jurisdiction under
the Hindu Marriage Act, 1955, shall, notwithstanding any judgment, decree or
order of any court, be deemed to be as good and valid in law as if the court
exercising or purporting to exercise such jurisdiction had been a district
court within the meaning of the said Act.
(2) The courts referred to in sub-section (1)
are the following, namely:-
The court of an additional judge, additional district judge, joint district judge, assistant district judge, assistant judge and any other court, by whatever name called, not being lower in rank then the court of a subordinate judge.