Section 24(a) in The Bengal Muhammadan Marriages And Divorces Registration Act, 1876
(a)for determining the qualifications to be required from persons to whom licenses under section 3 of this Act may be granted;(aa)[ for regulating the fee payable to a Muhammadan Registrar under section 9;] [Clause (aa) inserted by Bengal Act 6 of 1932.](aaa)[ for regulating the forms, contents and other particulars of notices under section 9A;] [Clause (aaa) inserted by Ben. Act 1 of 1935.]
