- The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may appoint such persons, whether public officers or not, as it thinks proper, to be Registrars of the several districts, and to be Sub-Registrars of the several sub-districts, formed as aforesaid, respectively.[* * *] [Proviso to Section 6 inserted by Act 4 of 1914, was omitted by A.O.1937.]
