Report No. 15

64. Solemnization of marriage by Ministers of Church in places sanctioned by Custom or usage.-

Subject to the other provisions contained in this Act, a marriage under this Act may be solemnised by a Minister of a recognised Church or a licensed Minister-

(a) in a church building, or

(b) in any other place agreed upon between the parties to the marriage, if solemnisation at such place is in accordance with the custom or usage applicable to the community to which the parties to the marriage belong.