Section 19A in The Jammu and Kashmir Representation of the People Act, 1957
19A. [ Appeals. [Section 19-A and 19-B inserted by Act I of 1962.]
- An appeal shall lie within such time and in such manner as may be prescribed-(a)to the [District Magistrate or District Collector or Additional District Magistrate or Executive Magistrate or an officer of equivalent rank] from any order of the [Electoral Registration Officer] [Substituted by Act IX of 1966, for 'Electoral Registrar'.] under section 18 or section 19.].(b)[ to the Chief Electoral Officer, from any order of the District Magistrate or District Collector, Additional District Magistrate or Executive Magistrate or an officer of equivalent rank, as the case may be, under clause (a).] [Inserted by Act IX of 2014.]
