Section 11 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
11. Notice of intended marriage.
- Whenever a marriage is intended to be solemnised by a Minister of Religion licensed to solemnise marriages under this Act.-One of the persons intending marriage shall give notice in writing according to the form contained in the First Schedule hereto annexed, or to the like effect, to the Minister of Religion whom he or she desires to solemnise the marriage, and shall state therein-(a)the name and surname, and the profession or condition, of each of the persons intending marriage,(b)the dwelling place of each of them,(c)the time during which each has dwelt there, and(d)the Church or private dwelling in which the marriage is to be solemnised :Provided that, if either of such persons had dwelt in the place mentioned in the notice during more than one month, it may be stated therein that he or she has dwelt there one month and upwards.
