Report No. 15
C. Marriages before licensed Ministers and Marriage Registrars
12. Notice of intended marriage to a licensed Minister etc., and marriage notice book.-
(1) When a marriage is intended to be solemnised by a licensed Minister or by or in the presence of a Marriage Registrar, the parties to the marriage shall give notice thereof in writing in the form specified in the Second Schedule,-
(a) to the licensed Minister whom they desire to solemnise the marriage, or
(b) to the Marriage Registrar of the district in which at least one of the parties to the marriage has resided for a period of thirty days immediately preceding the date on which such notice is given.
[Section 12 and section 38, Christian Marriage Act] (Cf. section 5, S.M.A.]
(2) Where the bride is a minor for whose marriage the consent of the guardian is required under this Act, the notice to be given under sub-section (1) shall be signed on behalf of the bride by the guardian.
(3) The licensed Minister or the Marriage Registrar, as the case may be, shall keep all notices given under sub-section (1) with the records of his office and shall also forthwith enter a true copy of every such notice in a book prescribed for that purpose, to be called the Marriage Notice Book.
[Section 40, part, Christian Marriage Act]
[Cf. section 6, S.M.A.]
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