Report No. 22
26. Clause 16(3)-(Objection to certificate) and clause 17(1).-
Clause 16(3) provides that the licensed Minister or the Marriage Registrar shall decide an objection to the marriage within 30 days. A point has been raised as to what would happen if the licensed Minister or the Marriage Registrar fails to decide the objection within the period prescribed. The suggestion is that they should, in that case, apply to the district court for extension of time. We do not accept the suggestion. We think that the better course would be to provide that where the inquiry is not concluded within 30 days, any party shall have the right to apply to the district court for determination of the objection. This can be done by suitable amendment of clause 17 of the Bill.
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