- Any person aggrieved by any entry in, or commission from, the electoral roll or by the order or decision of the election authority may, within fifteen days from the date of final publication of the electoral roll or from the date of the decision or the order of the electoral authority, as the case may be, appeal to such appellate authority as the State Government may by notification appoint and if, on such appeal, the said appellate authority directs any modification or addition to be made in the electoral roll or the decision or the order of the election authority, the electoral roll shall accordingly be corrected or the decision or the order shall be modified, as the case may be, and such decision on appeal shall be published in the manner provided for final publication of an electoral roll.
