Section 11 in The Delhi Anand Marriages Registration Rules, 2018
11. Appeal.
(1)Any party to the marriage, aggrieved by the decision of registration may file an appeal to the District Registrar within a period of three months from the date of communication of such decision:Provided that the delay, if any, in filing such appeal may be condoned for the reasons to be recorded in writing, by the District Registrar that they had sufficient cause for not preferring the appeal within the specified period.(2)The District Registrar shall, after giving an opportunity of hearing to the parties concerned, dispose of the appeal within a period of thirty days from the date on which appeal filed.
