The State Government 9*** may grant a license to any Christian, either by name or as holding any office for the time being, authorizing him to grant certificates of marriage between 4[Indian] Christians. 1. Ins. by Act 6 of 1886, s. 30. 2. Ins. by Act 12 of 1891, s. 2 and the Second Schedule. 3. Subs. by Act 3 of 1951, s. 3 and Sch., for “Part A States and Part C States”. 4. Subs. by the A. O. 1950, for “Native”. 5. Subs. by Act 2 of 1891, s. 1, for s. 6. 6. The words “and the Central Government, so far as regards any Indian State” omitted by the A.O. 1950. 7. The words “or in the Gazette of India, as the case may be” omitted by the A.O. 1937. 8. The words “and State, respectively,” omitted by the A.O. 1950. 9. The words and brackets “or (so far as regard any Indian State) the Central Government” omitted by the A.O. 1950. 6 Any such license may be revoked by the authority by which it was granted, and every such grant or revocation shall be notified in the Official Gazette. PART II TIME AND PLACE AT WHICH MARRIAGES MAY BE SOLEMNIZED