Report No. 23
Clause 2
"district"-follows the Special Marriage Act, with some verbal changes.1
"foreign country"-This will be useful as the expression occurs at several places.2
As regards ships in the territorial waters of foreign countries, they will be deemed to be foreign countries, so that the celebration of a marriage on such a ship will be facilitated. The definition will be applicable in each of the following three situations, namely, where
(i) the ship is an Indian ship (in foreign waters);
(ii) the ship belongs to the very foreign country, within whose territorial waters it is; and
(iii) the ship belongs to another foreign country.
Thus, if the foreign country in question is, say, Japan, the ship may be Indian, Japanese or American; the definition will cover all the three cases.
"official house"-follows the English and Australian Acts. Other definitions-need no comments.
1. "Districts" of marriage officers will be defined by rules under clause 28(2)(a).
2. See, for example, clauses 4, 17, 24 etc.
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