Section 21 in The Maharashtra District Planning Committee (Election) Rules, 1999
21. Appeal.
(1)Any candidate, aggrieved by a decision of the Returning Officer accepting or rejecting a nomination paper, may present an appeal against the order of the Returning Officer to the Collector Within a period of three days from the date on which the notice, containing the names of the candidates accepted by the Returning Officer, is affixed on the notice board under rule 20 and shall ordinarily furnish on the same day to the Returning Officer a copy of the petition of appeal together with as many copies of the petition as there are candidates whose nomination papers have been accepted excluding himself.(2)The decision of the Collector on appeal under this rule and subject only to such decision, the decision of the Returning Officer accepting or rejecting the nomination of a candidate shall be final and conclusive.
