Report No. 23
10. When marriage may be solemnized.-
After the expiration of thirty days from the date of publication of the notice of an intended marriage under section 7, the period of thirty days being calculated, wherever necessary, in the manner specified in the Explanation to sub-section (1) of section 8, the marriage may be solemnised unless it has been previously objected to under section 8.
[Cf. section 7(2), S.M.A.]
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