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Report No. 270 (i) Existing Central Legislation on Registration /Compulsory Registration of Marriages and Divorces a. The Indian Christian Marriage Act, 1872 3.4 Part IV of the Act (Sections 27-37) contains elaborate provisions for registration of marriages solemnised by Ministers and Clergymen. There are in this Part separate registration provisions for marriages of Christians in general and of Indian or Native Christians. Part V of the Act (Sections 38-59) provides rules for solemnisation-cum registration of marriages directly by Marriage Registrars appointed under the Act. Part VI (Sections 60-65) relates to marriages of "Indian Christians" and provides rules for certification. There are different provisions in the Act for the transmission of records of registration of various categories of marriage to the Registrar-General of Births, Deaths and Marriages.    |
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