Section 2 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003
2. Definitions.
(a)"Act" means the Andhra Pradesh Compulsory Registration of Marriages Act, 2002.(b)"Form" means the forms appended to these Rules.(c)"Marriage Register" means a register kept in Form "a".(d)"Registrar General" means the Registrar General of Marriages appointed under the Act.(e)"Registrar" means a 'Registrar of Marriages', appointed under the Act.(f)"Marriage Officer" means a Marriage Officer appointed under the Act.(g)"Local authority" means the local Gram Panchayat or local Municipality or Municipal Corporation, as the case may be.
