Section 3 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
3. State Government may grant licences to Registrar.
- It shall be lawful for the State Government to grant a licence to any person, being a Muhammedan, authorising him to register Muhammedan marriage and divorces which have been effected within certain specified limits, on application being made to him for such registration; and in like manner it shall be lawful for the State Government to revoke or suspend such licence :Provided that not more than two persons shall be licensed to exercise the said functions within the same limits :Provided further that, when two persons are so licensed to act within the same limits, the one shall be a member of the Sunni, and the other of the Shia sect.
