Section 8 in Himachal Pradesh Municipal Election Rules, 2015
8. Appeal.
- Any person aggrieved by the orders of the Deputy Commissioner may file an appeal to the Divisional Commissioner within a period of ten days of the passing of the order who after giving an opportunity of being heard to the applicant shall decide the same within a period of ten days and communicate the order to the Deputy Commissioner. The order passed by the Divisional Commissioner shall be final .
