Section 2 in The Punjab Compulsory Registration Of Marriages Act, 2012
2. Definitions.
In this Act, Unless the context otherwise required,-(a)"Chief Registrar of Marriages" means the Chief Registrar of Marriages, appointed as such by the State Government under Section 9;(b)"District Registrar of Marriages" means the District Registrar of Marriages, appointed as such by the State Government for a District under section 10;(c)"foreign national" means any person who is not a citizen of India and shall include Persons of Indian Origin (P10) and Overseas Citizens of India (OCI);(d)"marriage" means and includes a marriage, solemnized in the State of Punjab under any of the following Act, customs or laws, namely:-(i)the Indian Christian Marriage Act, 1872; (15 of 1872);(ii)the Anand Marriage Act, 1909 (7 of 1909);(iii)the Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937);(iv)the Hindu Marriage Act, 1955 (25 of 1955); or(v)any other custom or personal law relating to marriages;(e)"marriage register" means a register of marriages maintained under this Act;(f)"Municipality" means an institution of self-government constituted under article 243Q of the Constitution of India;(g)"Non-resident Indian" (NR I) means a person of Indian origin, who is either permanently or temporarily settled outside India for any of the following purposes,-(i)for or on taking up employment outside India; or(ii)for carrying on a business or vocation outside India; or(iii)for any other purpose, as would indicate his/her intention in such circumstances to stay outside the territorial limits of India for an uncertain or determined period for fulfilling or completing such purpose;(h)"Panchayat"means an institution (by whatever name called) of self government for the rural areas constituted under article 243B of the Constitution of India;(i)"prescribed" means prescribed by the rules made under this Act;(j)"Priest" means any person performing religious rites of any religion and who has solemnized the marriage, sought to be registered;(k)"Registrar of Marriages" means a Registrar of Marriages appointed as such by the State Government under section 11; and(l)"State Government" means the Government of the State of Punjab.
