Report No. 15
Clause 13
General.-Since there is some difference between the action to be taken by a licensed Minister and that to be taken by a Marriage Registrar on the receipt of a notice, the subject has been dealt with in separate clauses.
Paragraph (a):-Small verbal changes have been made, which do not need any comments. The expression "church building", used here, has been defined separately.1
Paragraph (b) needs no comments. The verbal changes are very minor.
Paragraph (c) needs no comments.
Paragraph (d).-It is sufficient to say that the notice must be sent "by post"2. This paragraph will apply to every minor bride-that is, whether she is marrying with the guardian's consent or otherwise.
Other changes are verbal and minor, and hardly need any comments.
1. See clause 2-"church building".
2. See section 27, General Clauses Act, 1897, as to service by post.
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