(2)In disposing of any application under this section for leave to present a petition for divorce before the [expiration of one year] [Substituted by Act 68 of 1976, Section 30, for "expiration of the three years" (w.e.f. 27.5.1976).] from the date of the marriage, the district Court shall have regard to the interests of any children of the marriage, and to the question whether there is a reasonable probability of a reconciliation between the parties before the expiration of [said one year] [Substituted by Act 68 of 1976, Section 30, for "said three years" (w.e.f. 27.5.1976).].
