Section 3 in Tamil Nadu Registration of Marriages Rules, 2009
3. Powers and duties of the District Registrar.
- The District Registrar shall,-(a)file the duplicate copies of the memorandum for registration of marriages sent by the Registrar and maintain them as prescribed;(b)provide certified extracts of the Register of marriages, certificate of registration of marriages and all the orders passed by him to the applicant;(c)pass suitable orders on the appeal filed before him under sub section (1) of Section 8 of the Act.
