Section 10(3) in Tamil Nadu Registration of Marriages Rules, 2009
(3)An appeal to the Registrar - General under Section 9 of the Act against the order of the District Registrar under sub-section (2) of Section 8 of the Act may be made within a period of thirty days from the date of receipt of such order along with a copy of that order and with necessary documents, referred to in sub-rule (4) of rule 5.
