Section 21 in The Jharkhand Compulsory Registration of Marriages Act, 2017
21. Objection to Marriage Registration.
- (i) Any person who wants to lodge an objection regarding the registration of marriage will be required to submit online a written complaint before the Registrar of Marriage along with an affidavit regarding the genuineness of his objection.(ii)This objection can be lodged within 15 days of the submission of marriage application along with the prescribed fee, if any.(iii)The Registrar Marriage will examine the objection and pass order within reasonable time.
