Section 9 in The M.P. Compulsory Registration of Marriages Rules, 2008
9. Appeal against the order of Registrar of Marriages.
(1)Any person aggrieved by the order of the Registrar of Marriages refusing to register the marriage under Rule 7 may within a period of thirty days from the date of receipt of such order appeal to the District Judge.(2)The District Judge, after giving an opportunity of being heard to the parties, pass an order in writing recording the reasons, therefor and direct the Registrar of Marriages to register the marriage or confirm the order of the Registrar of Marriages.(3)The Order passed by the District Judge under sub-rule (2) shall be final.
