Section 24 in The Representation Of The People Act, 1950
24. Appeals.—
An appeal shall lie within such time and in such manner as may be prescribed.--(a)to the magistrate or additional district magistrate or executive magistrate or district collector or an officer of equivalent rank, from any order of the electoral registration officer under section 22 or section 23(b)to the chief electoral officer, from any order of the district magistrate or the additional district magistrate under clause (a).
