Report No. 23
16. New notice when marriage not solemnised within three months.-
Whenever a marriage is not solemnised within three months from the date on which notice thereof has been given to the marriage officer as required by section 5 or, where the record of a case has been transmitted to the Central Government under section 9, within three months from the date of decision of the Central Government, the notice and all other proceedings arising therefrom shall be deemed to have lapsed and no marriage officer shall solemnize the marriage until a new notice has been given in the manner laid down in this Act.
[Cf. section 9(2), Australian Act and section 1 English Act]
(Cf. section 14, S.M.A.)