Section 6 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
6. Appeal.
(1)Where the prescribed authority rejects a declaration, the person desiring to make the same may appeal to the Appellate Authority having jurisdiction over the area, within thirty days from the date of receipt of the order under sub-rule (4) of rule (5).(2)On receipt of the appeal the Appellate Authority may call for the file relating to refusal by the prescribed authority and shall dispose of the appeal within one month from the date of receipt of such appeal, after providing him an opportunity of being heard.(3)Where the Appellate Authority is satisfied that the appellant is entitled to make such a declaration he shall so order the prescribed authority to accept the declaration and thereupon the prescribed authority shall act accordingly.(4)An order passed by the Appellate Authority shall be communicated to the party in writing within one week from the date of order.
