Section 2 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Marriages" include all the marriages performed by persons belonging to any caste or religion and also the marriages performed as per any custom, practices or any traditions including the marriages performed in the tribal areas and the word "Marriages" also includes "remarriages".(b)"Local Authority" means the Gram Panchayat or the Municipality or the Municipal Corporation, as the case may be;(c)"Government" means the State Government of Andhra Pradesh;(d)Any notification published in the Andhra Pradesh Gazette and the word "Notified" shall be construed accordingly;(e)"Prescribed" means prescribed by rules made by the Government under this Act;(f)"Public Servant" means any employee of the Government, a local Gram Panchayat, Mandal Parishad, Zilla Parishad. Municipality or Municipal Corporation owned or controlled by the Government or any Government Agency;(g)"Register" means a register of marriages maintained under this Act;(h)"Memorandum" means a memorandum of marriage mentioned in Section 8;(i)"Registrar" means a Registrar of marriages appointed by the Government under this Act;(j)"Marriage Officer" means an Officer appointed under this Act;(k)"Registrar General" means the Registrar General of Marriages appointed by the Government under this Act;(l)The expression "custom and tradition" signifies any custom or tradition which, having been continuously and uniformly observed for a long time, and prevalent in the force of law in any local area, tribal community etc;(m)"Magistrate" means a Judicial Magistrate of First Class.
