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NCT Delhi - Section

Section 12 in The Delhi Anand Marriages Registration Rules, 2018

12. Filing of memorandum.

(1)The Registrar shall forward duplicate copies of the memorandum received in a month to the District Registrar before the 10th day of every subsequent month.
(2)The originals of the memorandum received by the Registrar and duplicate copies forwarded to the District Registrar shall be retained.
(3)The Registrar shall also forward particulars of the corrections made under rule 10 with the date of corrections and a copy thereof to the District Registrar.Form-I[Register of Marriage under Anand Marriage Registration Rules, 2018]
S.No. No. & Date of Application Date and Place of Marriage Name &percentage of applicants Age of applicants and date of birth
      Husband Wife Husband Wife
1 2 3 4 5 6 7
             
Nationality of theapplicants Permanent dwellingplace, if any of the applicants Present dwelling place, with Tel. N. &E-mail I.D (if any) Signature of the applicants
Husband Wife Husband Wife Husband Wife Husband Wife
8 9 10 11 12 13 14 15
 
Name and particulars of two witnesses Signature of witnesses Signature of the marriage officer with date ofregistration
16 17 18
     
Revenue Department, Government of Nct of DelhiApplication form - Marriage Registration Certificate(Under << The Hindu Marriage Act, 1955>>/<< The Special Marriage Act 1954>>/<< The Indian Christian Marriage Act, 1872>>), The Anand Marriage Act, 1909
Applicant Details
1. e-District Registration Number : {|
                               
|-| (For alreadyRegistered User- Not to be filled in by first time Applicants orthose having Aadhaar number)|-|| OR|-| 2. UID (AADHAAR) No:| {||-|||||||||||||||||}|-|| OR|-| 3. Voter ID Card :| {||-|||||||||||||||||}|-| 4. Name of Applicant(Bride or Groom)| :___________________________________________|-| Details ofGroom and Bride|-|| Groom| Bride|-| 5. Name :