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Indian Christian Marriage Act,1872 11. Place for solemnizing marriage No Clergyman of the Church of England shall solemnize a marriage in any place other than a church 20[where worship is generally held according to the forms of the Church of England], unless there is no 20[such] church within five miles distance by the shortest road from such place, or unless he has received a special license authorizing him to do so under the hand and seal of the Anglican Bishop of the Diocese or his Commissary. Fee for special license For such special license, the Registrar of the Diocese may charge such additional fee as he said Bishop from time to time authorizes.    |
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