16. Persons who have ceased to be British subjects on loss of British nationality by parent.-
(1)This section shall apply to any person who(a)ceased to be a British subject under the provisions of sub-section (1) of section 12 of the British Nationality and Status of Aliens Act, 1914 (which provided, subject to certain exceptions, that where a person being a British subject ceased to be such, whether by declaration of alienage or otherwise, every child of that person being a minor should thereupon cease to be a British subject), and(b)would, but for the provisions of that sub-section, have been either a citizen of the United Kingdom and Colonies or a British subject without citizenship under section 13 of this Act; and in determining for the purposes of this section whether a woman who has married an alien would, but for those provisions, have been such a citizen or subject, the marriage shall be disregarded.(2)If any person to whom this section applies makes a declaration in the prescribed manner, within one year after the commencement of this Act or after his attaining the age of twenty-one years, whichever is later, or such longer period as the Secretary of State may allow, of his intention to resume British nationality, the Secretary of State shall cause the declaration to be registered; and thereupon that person shall become a citizen of the United Kingdom and Colonies or, as the case may be, a British subject without citizenship; and if he becomes a British subject without citizenship, section 13 of this Act shall apply to him accordingly.
