Report No. 23

The First Schedule
(See section 5)

Form or Notice of Intended Marriage¹

To

The Marriage Officer

for...................

We hereby give you notice that a marriage under the Foreign Marriage Act, ........................ is intended to be solemnised between us within three months from the date hereof.

Name and father's name	Condition	Occupation	Date of birth	Dwelling place	Permanent dwelling place if present dwelling place is not permanent	Length of residence in the present dwelling place.
A.B.	Unmarried Widower Divorcee
C.D.	Unmarried Widower Divorcee

Witness our hands, this .........................................day of ..........................19 .......................

Sd. A.B.

Sd. C.D.

1. Cf. Second Schedule, S.M.A. and Second Schedule, C.M.B.