Report No. 22

19. Clauses 5(4) and 5(5)-Permission of district court.-

Under clause 5(4), when a guardian refuses to consent without just cause, the parties to the intended marriage may apply to the district court for permission. It is suggested that this provision should not apply where the guardian is a father or a mother. We have considered this aspect in our previous report1, and do not see any reason to change our decision.

1. See 15th Report, Notes on clause 5(4).