Section 36 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
36. Registration of marriages between Indian Christians by persons referred to in clauses (1), (2) and (3) of section 4.
- When any marriage between Indian Christians is solemnised by any such person, Clergyman or Minister of Religion as is referred to in clause (1), clause (2) or clause (3) of section 4, the person solemnising the same shall, instead of proceeding in the manner provided by sections 27 to 35, both inclusive, register the marriage in a separate register-book, and shall keep it safely until it is filled, or if he leaves the district in which he solemnised the marriage before the said book is filled shall make over the same to the person succeeding to his duties in the said district.Custody and disposal of register-book. - Whoever has the control of the book at the time when it is filled, shall send it to the Marriage Registrar of the district, who shall send it to the Registrar General to be kept by him with the record of his office.
