18. Effect of registration of marriage under this Chapter.―Subject to the provisions contained in
sub-section
(2) of section 24, where a certificate of marriage has been finally entered in the Marriage
Certificate Book under this Chapter, the marriage shall, as from the date of such entry, be deemed to be a
marriage solemnized under this Act, and all children born after the date of the ceremony of marriage
(whose names shall also be entered in the Marriage Certificate Book) shall in all respects be deemed to be
and always to have been the legitimate children of their parents:
Provided that nothing contained in this section shall be construed as conferring upon any such
children any rights in or to the property of any person other than their parents in any case where, but for
the passing of this Act, such children would have been incapable of possessing or acquiring any such
rights by reason of their not being the legitimate children of their parents.
CHAPTER IV
CONSEQUENCES OF MARRIAGE UNDER THIS ACT
