Section 46 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
46. Liability for frivolous protest against issue of certificate.
- Every person entering a protest with the marriage Registrar, under this Chapter, against the issue of any certificate, on grounds which such Marriage Registrar under section 42 or the District Court, under section 43 or section 44, declares to be frivolous and such as ought not to obstruct the issue of the certificate, shall be liable for the costs of all proceedings in relation thereto and for damages, to be recovered by suit by the person against whose marriage such protest was entered.
