(7)A person shall, in relation to any country mentioned in sub-section (3) of section 1 of this Act in which a citizenship law has not taken effect at the date of the commencement of this Act, be deemed for the purposes of this Act to be potentially a citizen of that country at that date if he, or his nearest ancestor in the male line who acquired British nationality otherwise than by reason of his parentage, acquired British nationality by any of the following means that is to say(a)by birth within the territory comprised at the date of the commencement of this Act in that country; or(b)by virtue of a certificate of naturalisation granted by the Government of that country: or(c)by virtue of the annexation of any territory included at the date of the commencement of this Act in that country;and a woman shall, in addition, be deemed for the purposes of this Act to be at the commencement of this Act potentially a citizen of any country mentioned in sub-section (3) of section 1 of this Act if any person to whom she has been married is, or would but for his death have been, potentially a citizen thereof at that date.
