Section 8 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
8. Appellate powers of Registrar General.
The Registrar General, on receiving the reference under section 7 from the Registrar, shall, within a period of one month from the date of receipt of such report, after giving an opportunity to the parties concerned of being heard, pass an order, after recording the reasons in writing, either directing the Registrar to register the marriage, or confirming the order of the Registrar refusing to register the marriage.
