Section 15(2) in Telangana District Boards Act, 1955
(2)Any candidate aggrieved by a decision of the Returning Officer accepting or rejecting a nomination paper may present an appeal therefrom to the District Judge within a period of seven days from the date of publication of the list of validly nominated candidates:Provided that such candidate has, not later than 3 O'clock in the afternoon of the day next following the said date, given the Returning Officer a notice in writing of his intention to appeal under this section.
