Section 4(8) in Haryana Panchayati Raj Election Rules, 1994
(8)An appeal against the order of the Circle Revenue Officer shall lie before the Sub-Divisional Officer (Civil) concerned. The appeal against the order of the Sub-Divisional Officer (Civil) shall be filed before the Additional Deputy Commissioner concerned. The appeal shall be filed within three days of the [receiving of the copy] [Substituted for the words 'passing' by Haryana Notification No. GSR 8/HA11/94/s.209/94 dated 24.2.1997.] of impugned order. The appeal shall be disposed of within a week from the date the appeal is preferred.
