Section 8 in The Assam Muslim Marriages And Divorces Registration Act, 1935
8. Applications by whom to be made
Every application for registration under this Act shall be made to the Muslim Registrar orally as follows :--(1)If the application be for the registration of a marriage - by the parties to the marriage jointly: provided that if the bridegroom or the bride, or both, be minors, application shall be made on their behalf by their respective lawful guardians : and provided further that, if the bride be pardanasheen, such application may be made on her behalf by her duly authorised Vakil;(2)If the application be for the registration of a divorce other than of the kind known as Khula - by the man who has effected the divorce;(3)If the application be for the registration of a divorce of the kind known as Khula- by the parties jointly : provided that if the woman be pardanasheen, such application may be made on her behalf by her duly authorised Vakil or lawful guardian.
