HIMACHAL
PRADESH REGISTRATION OF MARRIAGES (AMENDMENT) ACT, 2006 THE HIMACHAL PRADESH REGISTRATION OF MARRIAGES (AMENDMENT) ACT,
2006 [Act No. 13 of 2006] 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:-- This Act may be called the
Himachal Pradesh Registration of Marriages (Amendment) Act, 2006. 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).".
Preamble - HIMACHAL PRADESH REGISTRATION OF MARRIAGES (AMENDMENT)
ACT, 2006PREAMBLE