Section 9 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
9. Appeal from order under section 8.
The person or party aggrieved by the order of the Registrar General under section 8 refusing to register the marriage under this Act may, within a period of thirty days from the date of the order appeal against such order to the District Court within the local limits of whose jurisdiction the Registrar of Marriages has his office, and the decision of the District Court on such appeal shall be final. The Registrar of Marriages before whom the memorandum was presented under section 6 shall act in conformity with such decision.
