Section 2 in Assam Moslem Marriages and Divorces Registration Act, 1935
2. Extent Interpretation.
- In this Act-unless there be something repugnant in the subject or context:-(1)"Inspector General of Registration and "Registrar". - "Inspector General of Registration and "Registrar" respectively mean the officers so designated and appointed under the Indian Registration Act, 1908, (Act XVI of 1908.) or other law for the tim being in force for the registration of documents.(2)Moslem Registrar. - "Moslem Registrar" means any person who is duly authorised under this Act to register Moslem marriages and divorces.(3)"District". - "District" means a district formed under the provisions of the Registration Act, 1908.(4)"Pardauasheeri". - "Pardauasheeri" designates a woman who according to custom objects to appear in a public office.
