Section 8 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
8. Applications by whom to be made.
- Every application for registration under this Act, shall be made to the Mohammedan Registrar orally as follows:If the application before the registration of a marriage- 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: andProvided further that, if the woman be a pardanashin, such application be made on her behalf by her duly authorised vakil; if the application be for registration of a divorce other than of the kind known as Khula- by the man who has effected the divorce; by the parties to the divorce jointly:Provided that, if the woman be a pardanashin, such application may be made on her behalf her duly authorized vakil-
