Section 16 in Assam Moslem Marriages and Divorces Registration Act, 1935
16. Moslem Registrars to be subject to control of District Registrars.
- Every Moslem Registrar shall perform the duties of his office under the superintendence and control of the Registrar in whose district the office of such Moslem Registrar is situated. Every Registrar shall have authority to issue (whether on complaint or otherwise) any order consistent with this Act, which ho considers necessary in respect of any act or omission of any Moslem Registrar subordinate to him.
