Section 37 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
37. Notice of intended marriage before Marriage Registrar.
- When a marriage is intended to be solemnised by, or in the presence of, a marriage Registrar, one of the parties to such marriage shall give notice in writing in the form contained in the first schedule hereto annexed, or to the like effect, to the marriage Registrar of the District within which the parties have-dwelt ;or, if the parties dwell in different districts, shall give the like notice to the marriage Registrar of each district,and shall state therein the name and surname, and the profession or condition of each of the parties intending marriage, the dwelling place of each of them, the time during which each has dwelt therein, and the place at which the marriage is to be solemnised :Provided that, if either party has dwelt in the place stated in the notice for more than one month, it may be stated therein that he or she has dwelt there one month and upwards.
