Section 10 in Assam Moslem 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 he 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, i either or both of them be minors, by their lawful guardians respectively :Provided that if the woman be par-danasheen 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 Moslem Registrar;(b)If the entry be of a divorce other than the kind known as Klin la 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 sact, by two witnesses to the divorce being effected ;(4)by the Moslem Registrar;(c)If t e entry be of a divorce of the kind knitren as At In i» » register in (he form (C) contained in the schedule 111 to this Act-(1)by the parties to the Khula, provided that, if the woman be paidanasheen, 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 Moslem Registrar.
