Section 22 in The Bengal Muhammadan Marriages And Divorces Registration Act, 1876
22. Copies of entries to be sent monthly to Registrar of district. -
Every Muhammadan Registrar shall, at the expiration of every month send certified copies of all entries made by him during the month in the registers mentioned in section 6 of this Act, and also of the entries which have been made in the index referred to in sections 13 and 14 of this Act, to the Registrar of the district within which such Muhammadan Registrar has been authorized to act, and the Registrar, on receiving such copies, shall file them in his office.
