Section 2 in Tamil Nadu Registration of Marriages Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"District Registrar" means a District Registrar of Marriages appointed under sub-section (2) of section 4;(b)"Government" means the State Government;(c)"marriage" includes all marriages performed by persons belonging to any caste or religion under any law for the time being in force, or as per any custom or usage in any form or manner and also includes remarriage;(d)"memorandum" means a memorandum of marriage referred to in section 5;(e)"priest" means any person who performs a marriage or any person present in the marriage referred to in section 7-A of the Hindu Marriage Act, 1955 (Central Act XXV of 1955);(f)"Registrar" means a Registrar of Marriages appointed under sub-section (3) of section 4;(g)"Registrar-General" means the Registrar-General of Marriages appointed under sub-section (1) of section 4;(h)"State" means the State of Tamil Nadu.
