THE SECOND SCHEDULE (See section 5) NOTICE OF INTENDED MARRIAGE To Marriage Officer for the ………………….District. We hereby give you notice that a marriage under Special Marriage Act, 1954, is intended to be solemnized between us within three calendar months from the date hereof. A, B. Unmarried Widower Divorcee C.D. Unmarried Widow Divorcee Witness our hands this …………………………………………..day of ………………….19. (S.d.) A.B. (S.d.) C.D.