Section 8 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
8. Applications by whom to be made.
- Every application for registration of a marriage or divorce under this Act shall be made to the Muhammedan Registrar orally as follows :(i)if the application be for the registration of a marriage including the registration of a marriage of a woman who has effected a divorce of a kind known as Talaq-i-tafweez-by the parties to the marriage jointly:Provided that, if the man, or the woman or both be minors, such application shall be made on their behalf by their respective lawful guardians:Provided further that, if the woman be a pardanashin such application may be made on her behalf by her duly authorised agent;(ii)(a)if the application be for the registration of a divorce other than of the kind known as Khula or Talaq-i-tafweez-by the man who has effected the divorce;(b)if the application be for the registration of a divorce of the kind known as Khula-by the parties to the divorce jointly :Provided that if the woman be a pardanashin, such application may be made on her behalf by her duly authorised agent;(c)if the application be for the registration of a divorce of the kind known as Talaq-i-tafweez-by the woman who has effected the divorce:Provided that, if the woman be a pardanashin, such application may be made on her behalf by her duly authorised agent.
