Section 10 in The Assam Muslim Marriages And Divorces Registration Act, 1935
10. Entries by whom to be signed
Every entry in a register kept under this Act shall be signed as follows :--(a)If the entry be of a marriage in a register in the Form (A) contained in the Schedule I to this Act--(1)by the parties to the marriage, or, if either or both of them be minors, by their lawful guardians respectively:Provided that if the woman be pardanasheen the entry may be signed on her behalf by her duly authorised Vakil;(2)by two witnesses who were present at the marriage ceremony;(3)in cases in which the woman is represented by a Vakil by two witnesses to the fact of the Vakil having been duly authorised to represent her;(4)by the Muslim Registrar;(b)If the entry be of a divorce other than the kind known as Khula in a register in the Form (B) contained in the Schedule II to this Act--(1)by the man who has effected the divorce;(2)by the witness who identifies the man who has effected the divorce;(3)if the man be of the Shia sect, by two witnesses to the divorce being effected;(4)by the Muslim Registrar;(c)If the entry be of a divorce of the kind known as Khula in a register in the Form (C) contained in the Schedule HI to this Act--(1)by the parties to the Khula, provided that, if the woman be pardanasheen, the entry may be signed on her behalf by her duly authorised Vakil or lawful guardian;(2)by the person who identifies the man;(3)by the person who identifies the woman;(4)if the application for registration has been made by a Vakil on behalf of the woman, by two witnesses to the fact of the Vakil having been duly authorised to represent her;(5)if the man be of the Shia sect, by two witnesses to the divorce being effected;(6)by the Muslim Registrar.
