Report No. 15
The Second Schedule
[See section 12(i)]
Form of Notice of Intended Marriage
To
The [licensed Minister]* [Marriage Registrar]* for........................... ......................................
We hereby give you notice that a marriage under the Christian Marriage and Matrimonial Causes Act is intended to be solemnised between us within three calendar months from the date hereof.
| Name | Condition | Occupation | Date of birth | Dwelling place | Permanent dwelling place, if present dwellling place not permanent | Length of residence, | Church chapel or placeof worship in which marriage is to be solemnised (if the marriage is to be so solemnised) |
A.B. Unmarried
Widower
Divorcee
C.D. Unmarried
Widow
Divorcee
Witness our hands, this .................................................. day of.................................. 19....................
Sd. A.B.
Sd. C.D.
Note.- In the case of a minor bride for whose marriage the consent of her guardian is required, the guardian should sign on her behalf.
[Sch I, Christian Marriage Act] [Cf. Second Sch., S.M.A.]
* Strike off what is inapplicable.
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