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

The Mizoram GazetteEXTRA 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
NOTIFICA TION
No.H.12018/182/2007-LJD, the 7 th April, 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 29th March, 2011).
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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