Section 51 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
51. Registration of marriage solemnised under Chapter VI.
- After the solemnisation of any marriage under this Chapter, the Marriage Registrar present at such solemnisation shall forthwith register the marriage in duplicate ; that is to say, in a marriage-register-book, according to the form of the fourth schedule hereto annexed, and also in a certificate attached to the marriage-register-book as a counterfoil.The entry of such marriage in both the certificate and the marriage-register-book shall be signed by the person by or before whom the marriage has been solemnised, if there be any such person, and by the Marriage Registrar present at such marriage, whether or not it is solemnised by him, and also by the parties married, and attested by two credible witnesses other than the Marriage Registrar and person solemnising the marriage.Every such entry shall be made in order from the beginning to the end of the book and the number of the certificate shall correspond with that of the entry in the marriage-register-book.
