Section 77(1) in The Registration Act, 1977 (1920 A.D.)
(1)Where the Registrar refuses to order the document to be registered, under section 72, or section 76, any person claiming under such document, or his representative, assign or agent, may, within thirty days after the making of the order of refusal, institute in the Civil Court, within the local limits of whose original jurisdiction is situate the office in which the document is sought to be registered, a suit for a decree directing the document to be registered in such office if it be duly presented for registration within thirty days after the passing of such decree.
