Mizoram act 002 of 2011 : The Mizoram Compulsory Registration of Marriages (Amendment) Act, 2011

The Mizoram Gazette

EXTRA ORDINARY

Published by Authority RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page VOL - XL Aizawl, Wednesday 13.4.2011 Chaitra 23, S.E. 1933, Issue No. 168

NOTIFICATION

No.H.12018/182/2007-LJD, the 7^thApril, 2011. The following Act of the Mizoram Legislative Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.

The Mizoram Compulsory Registration of Marriages (Amendment) Act, 2011. (Act No. 2 of 2011)

(Received the assent of the Governor of Mizoram on the 29^thMarch, 2011).

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AN

ACT

to amend the Mizoram Compulsory Registration of Marriages Act, 2007. It is enacted by the Legislative Assembly of the State of Mizoram in the Sixty-first year of the Republic of India as follows :-

1. Short title extent, and Commencement 1. (i) This Act may be called the Mizoram Compulsory Registration of Marriages (Amendement) Act,

2011.

(ii) It shall have like extent as the Principal Act.

(iii) It shall come into force on the date of its publication in the Official Gazette.

2. Amendment of Section 3 : 2. In section 3 of the Mizoram Compulsory Registration of Marriages Act, 2007 (hereinafter referred to as the Principal Act), the following proviso shall be added, namely :-

"Provided that no registration of marriages shall be allowed in case the applicant or any of the contracted parties is found prohibited to enter into such marriage under the relevant provisions of the Prohibition of Child Marriage Act, 2006 (Central Act No. 6 of 2007)."

P. Chakraborty,

Commissioner/Secretary to the Govt. of Mizoram, Law and Judicial Department.

Published and Issued by the Controller, Printing & Stationery, Mizoram Printed at the Mizoram Govt. Press, Aizawl. C-850. Ex-168/2011 2

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