Section 49 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
49. When marriage not had within two months after notice, new notice required.
- Whenever a marriage is not solemnised within two months after the copy of the notice has been entered by the Marriage Registrar, as required by section 39, the notice and the certificate, if any, issued thereupon, and all other proceedings thereupon, shall be void ;and no person shall proceed to solemnise the marriage nor shall any Marriage Registrar, enter the same, until new notice has been given, and entry made and certificate thereof given at the time and in the manner aforesaid.
