Section 3 in The Indian Christian Marriage Act, 1872
3. Interpretation-clause.—
In this Act unless there is something repugnant in the subject or context,—“Church of England” and “Anglican” mean and apply to the Church of England as by law established;“Church of Scotland” means the Church of Scotland as by law established;“Church of Rome” and “Roman Catholic” mean and apply to the Church which regards the Pope of Rome as its spiritual head;“Church” includes any chapel or other building generally used for public Christian Worship;“India” means the territories to which this Act extends;“minor” means a person who has not completed the age of twenty-one years and who is not a widower or a widow;***the expression “Christian” means persons professing the Christian religion;and the expression “Indian Christians” includes the Christian descendants of natives of India converted to Christianity, as well as such converts;“Registrar General of Births, Deaths and Marriages” means a Registrar General of Births, Deaths and Marriages appointed under the Births, Deaths and Marriages Registration Act, 1886 (6 of 1886).
