Section 17B(1) in The Rajasthan Municipalities Registration of Electors Order, 1974
(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.
