Section 1 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
1. Nomination of Mohammadan Registrars.
- As soon as the Act has been extended to any district under Section 1, the District Registrar shall nominate a sufficient number of persons possessing the qualifications specified in Rule 3 to be licensed as Mohammadan Registrars under Section 3. The District Registrar shall also specify the limits within which each of the persons so nominated shall exercise the functions of Mohammadan Registrar.
