Section 10(1) in Tamil Nadu Registration of Marriages Rules, 2009
(1)An appeal to the District Registrar under sub-section (1) of Section 8 of the Act against the order of the Registrar under Section 7 of the Act may be made within a period of thirty days from the date of receipt of such order along with a copy of that order and with necessary documents, referred to in sub-rule (4) of rule 5.
