Section 2 in Tamil Nadu Registration of Marriages Rules, 2009
2. Definitions.
(1)In these Rules, unless the context otherwise requires,-(a)'Act' means the Tamil Nadu Registration of Marriages Act, 2009;(b)'Form' means a Form appended to these Rules;(c)'witness' means any person who is present at the time of solemnization of the marriage;(d)'Register' means the register of marriages maintained by the Registrar;(2)Words and expressions used but not defined in these Rules shall have the same meanings, respectively, assigned to them in the Act.
