(1)For the purposes of this Act, the State Government may, by notification in the Official Gazette, appoint one or more Marriage Officers for the whole or any part of the State.(2)[ For the purposes of this Act, in its application to citizens of India domiciled in the territories to which this Act extends, who are in the State of Jammu and Kashmir, the Central Government may, by notification in the Official Gazette, specify such officers of the Central Government as it may think fit to be the Marriage Officers of the State or any part thereof.] [Substituted by Act 33 of 1969, Section 29 (w.e.f. 31.8.1969).]
