Section 2 in Himachal Pradesh Registration of Marriages Act, 1996
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Chief Registrar Marriages" means the Chief Registrar of Marriages appointed by the 'State Government under section 3 of this Act;(b)"to contract a marriage" means to solemnize or enter into a marriage in any form or manner;(c)"District Registrar of Marriages" means the District Registrar of Marriages appointed by the State Government for a District under section 6 of this Act;(cc)[ "Magistrate" means the Executive Magistrate appointed by the State Government under section 20 of the Code of Criminal Procedure;] [Clause (cc) inserted vide Act No. 13 of 2006.](d)"marriage " includes re-marriage;(e)"marriage register" means a register of marriages maintained under this Act;(f)"Priest" means any person who solemnises a marriage;(g)"Registrar of Marriages" means a Registrar of Marriages appointed by the State Government under section 5 of this Act;(h)"Schedule" means the Schedule to this Act.Chapter-II Registration Establishment
