Section 8 in The Bengal Muhammadan Marriages And Divorces Registration Act, 1876
8. Application, by whom to be made. -
Every application for registration under this Act shall be made to the Muhammadan Registrar orally as follows:-if the application be for the registration of a marriage [including the registration of a marriage of a woman who has effected a divorce of the kind known as Talaq-i-tafweez [Words inserted by Bengal Act 1 of 1935.]]-by the parties to the marriage jointly: provided that if the man, or the woman, or both, be minors, application shall be made on their behalf by their respective lawful guardians: and provided further that, if the woman be a parda-nashin, such application my be made on her behalf by her duly authorizsed vakil;if the application be for registration of a divorce other than of the kind known as Khula [or Talaq-i-tafweez [Words inserted by Bengal Act 1 of 1935.]]-by the man who has effected the divorce;if the application be for the registration of a divorce of the kind known as Khula-by the parties to the divorce jointly: provided that, if the woman be a parda-nashin, such application may be made on her behalf by her duly authorized vakil;[if the application be for the registration of a divorce of the kind known as Talaq-i-tafweez-by the woman who has effected the divorce :Provided that, if the woman be a parda-nashin, such application may be made on her behalf by her duly authorized vakil.] [Words inserted by Bengal Act 1 of 1935.]
