- Any person deeming himself aggrieved by any entry made or proposed to be made in such register, either when the register is first made or subsequently, may complain to the said officer, who shall enter such person's name, or erase it, or re kin it, as he sees fit.Every order for erasure of such person's name shall state the grounds on which such person's name is erased.The Commissioner shall have power to review any order passed by such officer on such complaint, either on appeal by the complainant or otherwise.
