Section 29 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
29.
When the entry of the marriage or divorce has been made in the proper register, it shall be read over by the Mohammadan Registrar to the persons who, by Section 11, are required to sign such entry, if they admit its correctness, the entry shall then be signed by them.
