Section 20 in The Assam Muslim Marriages And Divorces Registration Act, 1935
20. Appeal against refusal to register
An appeal shall lie against an order of a Muslim Registrar refusing or admitting to register a marriage or divorce, to the Registrar to whom such Muslim Registrar is subordinate, if presented to such Registrar within thirty days from the date of the order, and the Registrar may revise or alter such order.
