Section 4(7) in Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003
(7)(a)Any person aggrieved by the order of the Sub-district or Taluk Registrar under sub-rule (5) or sub-rule (6), may prefer an appeal within thirty days from the date of such order, to the District Registrar of Citizen Registration.(b)The District Registrar of Citizen Registration shall take a final decision, after giving an opportunity of being heard to the person so aggrieved, within a period of ninety days from the date of appeal.(c)In case the appeal is allowed, the particulars shall be entered in the National Register of Indian Citizens.[4-A. Special provisions as to National Register of Indian Citizens in State of Assam - (1) Nothing in rule 4 shall, on and after the commencement of the citizenship (Registration of Citizens and Issue of National Identity Cards) Amendments Rules, 2009, apply to the State of Assam.
