Section 31 in The Indian Christian Marriage Act, 1872
31. Registration and returns of marriages solemnized by Clergymen of Church of Scotland.—
Every Clergyman of the Church of Scotland shall keep a register of marriages,and shall register therein, according to the tabular form set forth in the Third Schedule hereto annexed, every marriage which he solemnizes under this Act,and shall forward quarterly to the Registrar General of Births, Deaths and Marriages, through the Senior Chaplain of the Church of Scotland, returns, similar to those prescribed in section 29, of all such marriages.
