Section 3 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
3. Filing of declaration.
(1)Any Muslim who desires to obtain a declaration provided under section 3 of the Act may tile before the prescribed authority in Form I duly attested by a Notary Public, appended to these rules;(2)A declaration in Form 1 shall be in writing and be filed directly to the prescribed authority.
