Section 6(1) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
(1)The [Government or Local Authority] [Substituted 'Local Authority' by Act No. 28 of 2018, dated 25.10.2018.] may appoint a Marriage Officer for each local area comprising the area within the jurisdiction of a Municipal Corporation Municipality, Gram Panchayat or any other area or a combination of any two or more areas;
