Section 25A(1) in The Registration Of Births And Deaths Act, 1969
(1)Any person aggrieved by any action or order of,—ITEM (i)the Registrar, may prefer an appeal to the District Registrar; orITEM (ii)the District Registrar, may prefer an appeal to the Chief Registrar, within a period of thirty days from the date of such action or receipt of such order, as the case may be, in such form and manner as may be prescribed.
