Section 17C in The Rajasthan Municipalities Registration of Electors Order, 1974
17C. Appeals from orders under clauses 17 and 17A.
(1)An appeal shall lie to Revenue Authority concerned from any Order of the Electoral Registration Officer under clauses 17 and 17A.(2)Every appeal shall be-(a)in the form of a memorandum signed by the appellant;(b)accompanied by a copy of the order appealed from and a receipt in proof of the fee of one rupee having been deposited in the office of the District Election Officer concerned;(c)presented within a period of fifteen days from the date of the order appealed from or sent by registered post so as to reach him within that period.
