Clause

Subject-matter

Chapter I

Preliminary

1

Short title

2

Definition

3

Marriage officers

Chapter II

Solemnisation of foreign Marriage

4

Conditions relating to solemnisation of foreign marriage

5

Notice of intended marriage

6

Marriage Notice Book

7

Publication of notice

8

Objection to marriage

9

Procedure on receipt of objection

10

When marriage may be solemnised

11

Marriage not be in contravention of local laws

12

Declaration by parties and witnesses

13

Place and form of solemnisation

14

Certificate of marriage

15

Validity of foreign marriages in India

16

New notice when marriage not solemnised within three months

Chapter III

Registration of Foreign Marriages solemnised under other Laws

17

Registration of foreign marriages

Chapter IV

Matrimonial Relief in Respect of foreign Marriages

18

Matrimonial relief to be under Special Marriage Act, 1854

Chapter V

Penalties

19

Punishment for bigamy

20

Punishment or contravention of certain other conditions for marriage

21

Penalty for false declaration

22

Penalty for wrongful action of marriage officer

Chapter VI

Miscellaneous

23

Recognition of marriages solemnised under law of other countries

24

Certification of documents of marriages solemnised in accordance with local law in a foreign country

25

Certified copy of entries to be evidence

26

Correction of errors

27

Act not be affect validity of marriage outside it

28

Powers to make rules

29

Repeal

The First Schedule. - From or notice of intended marriage

The Second Schedule.- Declaration to be made by the Bridegroom

The Third Schedule.- Form of certificate of marriage