Section 28(4) in Himachal Pradesh Municipal Election Rules, 2015
(4)Where an application made under sub-rule (1) is rejected, the person aggrieved may file an appeal, within a period of ten days from the date of rejection of the application for the inclusion of name or deletion of name, to the Divisional Commissioner and the appeal shall be accompanied by a fee of Rs. 50/- to be paid in cash against proper receipt. The Divisional Commissioner shall decide the appeal within seven days after giving opportunity of being heard and the order passed on such appeal shall be final.
