Report No. 15
22. Certificate void if marriage not solemnised within three months.-
If a marriage is not solemnised within three months after the date of the certificate issued by the licensed Minister or the Marriage Registrar under section 15, such certificate and all proceedings, if any thereon shall be void, and no person shall proceed to solemnise the said marriage until new notice has been given and the certificate thereof issued in the manner provided in this Chapter.
[Sections 26 and 52, Christian Marriage Act.]
[Cf. section 14, S.M.A.]
Back
