Section 4 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
4. Jurisdiction.
- The limits within which a Mohammadan Registrar shall be licensed to act shall coincide with the limits of a sub-district under the Indian Registration Act, or within the jurisdiction of one or more police-stations or part thereof as the Lieutenant-Governor may from time to time direct. The head-quarters shall be at some convenient place within those limits.
