Section 12 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
12. Publication of such notice.
- If the persons intending marriage desire it to be solemnised in a particular Church, and if the Minister of religion to whom such notice has been delivered be entitled to officiate therein, he shall cause the notice to be affixed in some conspicuous part of such Church.Return or transfer of notice. - But if he is not entitled to officiate as a Minister in such church, he shall, at his option, either return the notice to the person who delivered it to him, or deliver it to some other Minister on titled to officiate therein, who shall thereupon cause the notice to be affixed as aforesaid.
