Section 3(1) in The Jharkhand Compulsory Registration of Marriages Act, 2017
(1)In the Act, unless the context otherwise requires.-(a)"Marriage" means and includes all marriages solemnized between a male and a female, irrespective of the religion or caste of either party to the marriage and also includes a remarriage under any of the following Act, custom or laws, namely:-(i)the Special Marriage Act, 1954;(ii)the Hindu Marriage Act, 1955 (25 of 1955);(iii)the Indian Christian Marriage Act, 1872 (15 of 1872);(iv)the Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937);(v)the Anand Marriage Act, 1909 (7 of 1909);(vi)the Kazis Act, 1880;(vii)the Foreign Marriage Act, 1969; or(viii)the Parsi Marriage and Divorce Act, 1936;(ix)any other custom or personal law relating to marriage.(b)"Local authority" means Gram Panchayat or Municipality or Municipal Corporation as the case may be;(c)"Government" means Government of Jharkhand;(d)"Foreign national" means any person who is not a citizen of India and shall include Persons of India Origin (PIO) and Overseas Citizens of India (OCI).(e)"Register" means a register of marriages maintained under this Act.
