Report No. 22
15. Clause 4(v)-Conditions of marriage-consent of guardian.-
Clause 4(iv) provides that, where the bride has not completed the age of 18 years, the consent in writing of her guardian or the district court should be obtained for the marriage. It has been suggested that the consent of the minor bride also should be obtained, and conformably to that suggestion, it is said that in the declaration form, she should put her signature. We are unable to accept this suggestion. It was pointed out in our previous report that, as a minor is in law incapable of giving a consent, it cannot be prescribed as a condition of a valid marriage that she should give the consent. We are, therefore, unable to recommend any change.
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