Section 17B in The Rajasthan Municipalities Registration of Electors Order, 1974
17B. Appeals from orders deciding claims and objections.
(1)An appeal shall lie from any decision of Electoral Registration Officer under clauses 12, 13 and 14 to the Collector of the district concerned:Provided that an appeal shall not lie where the person desiring to appeal has not availed himself of his right to be heard by, or to make representation to the Registration Officer on the matter which is the subject of appeal.(2)Every appeal under sub-clause (1) shall be-(a)in the form of a memorandum signed by the appellant, and(b)presented to the Collector within a period of fifteen days from the date of announcement of the decision or sent to that officer by registered post so as to reach him within that period.(3)The presentation of an appeal under this clause shall not have the effect of staying or postponing any action to be taken by the Registration Officer under clause 15.(4)Every decision of the Collector shall be final, but in so far as it reverses or modifies a decision of the Registration Officer it shall take effect only from the date of the decision in appeal.(5)The Registration Officer shall cause such amendments to be made in the roll as may be necessary to give effect to the decision of the appellate officer under this clause.(6)For the purpose of sub-clause (1), an appeal shall be deemed to have been presented to the Collector of the district concerned, when the memorandum of appeal is delivered by, or on behalf of the appellant to the Collector himself or to any other officer appointed by him in this behalf.
