Report No. 23

Clause 4

This is the operative clause relating to solemnisation of marriages outside India under the Act, and contains the important condition that at least one of the parties must be a citizen of India1.

It also deals with the essential conditions of a marriage and follows in that respect mainly the corresponding provisions in the Special Marriage Act.

1. As regards the condition relating to citizenship, see the detailed discussion in the body of the Report, para. 10.