HIMACHAL PRADESH REGISTRATION OF MARRIAGES (AMENDMENT) ACT, 2006

Preamble - HIMACHAL PRADESH REGISTRATION OF MARRIAGES (AMENDMENT) ACT, 2006

THE HIMACHAL PRADESH REGISTRATION OF MARRIAGES (AMENDMENT) ACT, 2006

[Act No. 13 of 2006]

PREAMBLE

An Act further to amend the Himachal Pradesh Registration of Marriages Act, 1996 (Act No. 21 of 1997).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fifty-seventh Year of the Republic of India, as follows:--

Section 1 - Short title

This Act may be called the Himachal Pradesh Registration of Marriages (Amendment) Act, 2006.

Section 2 - Amendment of section 2

In section 2 of the Himachal Pradesh Registration of Marriages Act, 1996 (21 of 1997), after clause (c), the following clause (cc) shall be inserted, namely:--

"(cc) "Magistrate" means the Executive Magistrate appointed by the State Government under section 20 of the Code of Criminal Procedure, 1973 (02 of 1974).".