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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Special Marriage Act, 1954

(2)If the Marriage Officer upholds the objection and refuses to solemnize the marriage, either party to the intended marriage may, within a period of thirty days from the date of such refusal, prefer an appeal to the district Court within the local limits of whose jurisdiction the Marriage Officer has his office, and the decision of the district Court on such appeal shall be final, and the Marriage Officer shall act in conformity with the decision of the Court.