(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.
