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State of Kerala - Section

Section 9 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

9. Supply of Register Books.

- The Collector shall arrange for the supply of Folms and Registers required under these rules.
  From I Affix aPassport sizePhotograph
  (See Rule 3)
  Declaration
I.........................................................................S/o/D/o............................................ residing at ................................ Village ...................................Taluk ..............................District, permanently residing at .........................................................................hereby declare, affirm and state as follows:I am (a) a Muslim,
(b)competent to contract under section 11 of Indian Contract Act, 1872,
(c)is a resident of the territory to which this Act applies;
I intend to be governed by the Muslim Personal Law on matters such as adoption, wills and legacies as specified in section 3 of the Act;I intend to express my desire to be governed through a declaration to that effect;I am producing herewith the following proofs to satisfy my claim under section 3 of the Act, viz:-
(a)
(b)
(c)
(d)All the facts stated above are true to the best of my knowledge, information and belief.
Dated Signature of the party.Solemnly affirmed and signed before me by the declarant who is known to me personally on this the day of.............................. at.................................................Notary Public
  From II Affix aPassport sizePhotograph
  [See Rule 4(2)]
  Register
1 Name in full (in Capital)   : ..........................................
2 Father's Name   : ..........................................
3 Mother's Name   : ..........................................
4 Nationality   : ..........................................
5 Address of the party in full:   : ..........................................
House No.   : ..........................................
Ward No.   : ..........................................
Taluk   : ..........................................
Village   : ..........................................
District   : ..........................................
Post Office   : ..........................................
e-mail ID   : ..........................................
Telephone No.   : ..........................................
6 Present Address of the party in full:   : ..........................................
House No.   : ..........................................
Ward No.   : ..........................................
Taluk Village District Post Office e-mail IDTelephone No.   : ..........................................
7 Age and Date of Birth   : ..........................................
(Sufficient proof shall be produced)   : ..........................................
8 Sex   : ..........................................
9 Occupation   : ..........................................
10 Previous marital status   : ..........................................
(Married/Unmarried/   : ..........................................
Widower/Widow/Divorced)   : ..........................................
11 Whether any spouse is living (if yes, number ofspouse living)   : ..........................................
12 Details of children, if any (in case of minors,specify)   : ..........................................
13 Details of descendants, if any:-   : ..........................................
Signature of the Party
Space for Office Use
  Date of receipt of declaration   : ..........................................
Details of Documents/Records/ Proof requiredunder Rule 5(2)   : ..........................................
Dated Signature with office seal of the Prescribed AuthorityForm III[See rule 5(4)]Government of KeralaCertificate of Declaration*(to be obtained in a stamp paper)Certificate No................/.....................Dated........... ...................................
    Affix aPassport sizePhotograph
   
   
(Office seal covering Photograph)This is to declare that Shri/Smt........................................... S/o./D/o........................ permanently residing at............................................ ...................................Village................................Taluk, District, is a Muslim, entitled to be governed by section 3 of the Muslim Personal Law (Shariat) Application Act, 1937 for the purposes of section 3 of the said Act.Issued under my hand and seal on this the day of..........................Dated Signature with office sealof the Prescribed Authority.* This certificate is issued for the limited purpose of the Act.