Section 83 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
83. Appointment of officer to exercise duties of King's Proctor.
- The Government may appoint an officer who shall have the like right of showing cause why a decree for the dissolution of a marriage should not be made absolute or should not be confirmed, as the case may be, as is exercisable in England by the King's Proctor ; and the Government may make rules regulating the manner in which the right shall be exercised and all matters incidental to or consequential on any exercise of the right.Nullity of Marriage
