Section 2 in The Delhi Anand Marriages Registration Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Anand Marriage Act, 1909 (7 of 1909) as amended by the Anand Marriage (Amendment) Act, 2012 (29 of 2012);(b)"Anand Marriage" means Anand Marriage commonly known as Anand Karaj solemnized under the Act;(c)"District Registrar" means the Deputy Commissioner or District Magistrate of the concerned district;(d)"Form" means the Form appended to these rules;(e)"Register" means a register of Anand Marriages maintained by the Registrar of Marriage;(f)"Registrar" means the Registrar of marriages/marriage officer as appointed under rule 3;(g)Parties to the marriage means both Bride and Groom.(2)Words and expressions used in these rules but not defined, shall have the same meanings as assigned to them in the Act.
