Section 8(1) in Assam Moslem Marriages and Divorces Registration Act, 1935
(1)If the application be foe the registration of a marriage - by the parties to the marriage jointly provided that if the bridegroom or the bride, or Doth, be minors, application shall be made on their behalf by their respective lawful guardians : and provided further that, if the bride be par-danasheen, such application may be made on her behalf by her duly authorised Vakil;
