Section 26 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
26.
The Mohammadan Registrar shall satisfy himself.that a divorce of the kind known as khula, was effected by the person whom it was represented to have been effected in the following manner:-(1)by examining the parties to the khula:Provided that if the woman be pardahnashin, her duly constituted vakil shall be examined instead of the woman;(2)if the man be of the Shia sect, by also examining the two witnesses to the divorce being effected.
