In this Act, unless the context otherwise requires,—(a)"degrees of prohibited relationship" shall have the same meanings as in the Special Marriage Act, 1954 (43 of 1954);(b)"district", in relation to a Marriage Officer, means the area within which the duties of his offer are to be discharged;(c)"foreign country" means a country or place outside India, and includes a ship which is for the time being in the territorial waters of such a country or place;(d)"Marriage Officer" means a person appointed under section 3 to be a Marriage Officer;(e)"official house", in relation to a Marriage Officer, means—(i)the official house of residence of the officer;(ii)the office in which the business of the officer is transacted;(iii)a prescribed place; and(f)"prescribed" means prescribed by rules made under this Act.
