Section 2 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
2. Interpretation.
- In his Act, unless there be something repugnant in the subject or context,-"Mohammadan Registrar" means any person who is duly authorized under this Act to register marriages and divorces;"Inspector-General of Registration" and "Registrar" respectively mean the officers so designated and appointed under the Indian Registration Act, 1871 or other law for the time being in force for the registration of documents;"district" means a district formed under the provisions of the [Indian Registration Act, 1871] [Act, 8 of 1871 was repealed and re-enacted by Act 3 of 1877, which again has been repealed and re-enacted by the Indian Registration Act, 1908 (16 of 1908), and this reference should now be construed as a reference to the latter Act--See the General Clauses Act, 1897 (10 of 1897).]:"pardanashin" means a woman who, according to the custom of the country might reasonably object to appear in a public office.
