Section 21 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
21. Appeal against refusal to register.
- An appeal shall lie against an order of a Registrar refusing to register a marriage or divorce, to the Registrar to whom such Mohammadan Registrar is subordinate, if presented to such Registrar within twenty days from the date of the order, and the Registrar may reverse or after such order, and the order passed by the Registrar on appeal shall be final.
