Section 8 in Assam Moslem Marriages and Divorces Registration Act, 1935
8. Applications by whom to be made.
- Every application for registration under this 'Act shall be made to the Moslem Registrar orally as follows : -(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;(2)If the application be for the registration of u divorce other than of the kind known as Khula- by the man who has effected the divorce;(3)If the application be for the registration of a divorce of the kind known as Khula-by the parties jointly : provided that if the woman be par-danasheen, such application may be made on her behalf by her duly authorised Vakil or lawful guardian.
