Section 2 in The U.P. Hindu Marriage Registration Rules, 1973
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"The Act" means the Hindu Marriage Act, 1955 (Act No. 25 of 1955);(b)[ "Registrar General" means the Inspector-General of Registration appointed under Section 3 of the Registration Act, 1908 (Act No. 16 of 1908)] [Substituted Notification No. 1346/7-AN-664-55, dated April 10, 1980.];(c)"Marriage" means a Hindu marriage to which the Act applies;(d)"Registrar" means the Registrar of Hindu Marriages having jurisdiction under Rule 3;(e)"Registrar of the District" means the Registrar of the District appointed under Section 6 of the Registration Act, 1908 (Act No. 16 of 1908) and includes the officer performing the duties of a Registrar under Sections 10 and 11 of that Act;(f)"Sub-Registrar" means a Sub-Registrar appointed by the State Government under the Registration Act, 1908 (Act, No. 16 of 1908), and includes a person so appointed under Section 12 of that Act.
