Section 9(2) in Haryana Compulsory Registration of Marriages Act, 2008
(2)The Chief Registrar, after giving an opportunity of being heard to the party concerned, may pass an order confirming the order of the District Registrar or Registrar concerned or after recording the reasons in writing, direct the District Registrar or Registrar concerned, as the case may be, to register the marriage or may pass such order as he may deem fit.
