(1)A person born out of wedlock and legitimated by the subsequent marriage of his parents shall, as from the date of the marriage or of the commencement of this Act, whichever is later, be treated, for the purpose of determining whether he is a citizen of the United Kingdom and Colonies or was a British subject immediately before the commencement of this Act, as if he had been born legitimate.(2)A person shall be deemed for the purposes of this section to have been legitimated by the subsequent marriage of his parents if, by the law of the place in which his father was domiciled at the time of the marriage, the marriage operated immediately or subsequently to legitimate him, and not otherwise.
