Section 22 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
22. Copies of entries to be sent monthly to Registrar of District.
- Every Muhammedan Registrar shall, at the expiration of every month, send certified copies of all entries made by him during the month in the registers mentioned in Section 6, and also of the entries which have been made in the index referred to in Section 13 to the Registrar of the District within which such Muhammedan Registrar has been authorised to act, and the Registrar, on receiving such copies, shall file them in his office.
