Report No. 15
Chapter VI
Nullity of Marriage
27. Void marriages.-
Any marriage solemnised, whether before or after the commencement of this Act, shall be null and void and may, on a petition presented for the purpose, be so declared by a decree of nullity, if it contravenes the condition specified in clause (i) or (ii) of section 4.
[Section 18, Divorce Act and section 19(2) and 19(4), Divorce Act.]
[Cf. section 11, opening lines H.M.A.] [Cf. section 24(1)(i), S.M.A.]
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