Section 2 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
2. Definitions.
- ln this Act, unless there is anything repugnant in the subject or context-(a)"District" means a district formed under the provisions of the Indian Registration Act, 1908 (XVI of 1908);(b)"Inspector-General of Registration" and "Registrar" respectively mean the officers so designated and appointed under the Indian Registration Act, 1008 (XVI of 1908) or any other law for the time being in force for the registration of documents;(c)"Muhammedan Registrar" means any person who is duly authorised under this Act to register marriages and divorces;(d)"Pardanashin" means women who, according to the custom of the country, might reasonably object to appear in a public office.
