Section 44 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
44. Petition when Marriage Registrar refuses certificate.
- Whenever a Marriage Registrar refuses to issue a certificate under this Chapter, either of the parties intending marriage may apply by petition to the District Court.Procedure on petition. - The District Court may examine the allegations of the petition in a summary way, and shall decide thereon.The decision of the District Court shall be final, and the Marriage Registrar to whom the application for the issue of a certificate was originally made shall proceed in accordance therewith.
