(1)A declaration of renunciation of citizenship of the United Kingdom and Colonies may be made under section 19 of the Principal Act by a person who is not a citizen or national of any other country and shall, if so made, be registered under that section if, but only if, the Secretary of State is satisfied that that person will after the registration become a citizen or national of some other country; and if that person does not become such a citizen or national within six months from the date of registration he shall be, and be deemed to have remained, a citizen of the United Kingdom and Colonies notwithstanding the registration.(2)The Secretary of State may make arrangements for the exercise in any country mentioned in section 1 (3) of the Principal Act of any of his functions under the said section 19 by the High Commissioner or acting High Commissioner for Her Majesty's Government in the United Kingdom.
