Section 22 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
22. Copies of entries to be sent monthly to Registrar of district.
- Every Mohammadan Registrar shall, at the expiration of every month, send certified copies of all entries made by him during the month in the registers mentioned in Section six of this Act, and also of the entries which have been made in the index referred to in Sections thirteen and fourteen of this Act, to the Registrar of the district within which such Mohammadan Registrar has been authorised to act, and the Registrar, on receiving such copies, shall file them in his office.
