Report No. 15

Clause 23

General.-The provisions regarding registration of marriages which occupy thirteen sections in the existing Act, have been put here in a simplified and brief form. A uniform procedure has been applied to all marriages under the Act.

Sub-clause (1) is mainly modelled on the corresponding provision in the Special Marriage Act.

Sub-clause (2).-This follows the earlier part of section 13(2) of the Special Marriage Act. The latter part of that sub-section raising a conclusive presumption regarding signatures of witnesses-is considered unnecessary and has not therefore, been adopted.

Sub-clause (3).-Follows the language of the corresponding provision in the Special Marriage Act.