The Foreign Marriage Rules, 1970
8. Procedure for inquiry into objection-
(1) If any objection to the solemnisation of the intended marriage (together with the fee prescribed therefore in rule 15) is received by the Marriage Officer, he shall record the nature of the objection in his Marriage Notice Book and fix the date and time for inquiry into the objection 1[and cause notice thereof to be served, personally or by registered post acknowledgment due, in Form I on the person] who has made the objection and also the parties to the intended marriage.
(2) On the date so fixed or on any other date to which the inquiry may be adjourned, the Marriage Officer shall make an inquiry into the objection and record in his own hand in the manner prescribed in the Code of Civil Procedure, 1908 (5 of 1908), the evidence given.
2[8A. Acknowledgment in case of personal service- Where a notice is personally served under rule 7 or rule, 8, the person on whom such notice is served shall sign an acknowledgment of service of the notice]
2. Ins. by G.S.R. 1200, dated 16th August, 1972.
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