Section 11A in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
11A. [ [Inserted vide O.G.E. No. 1106 dated 7.6.2008.]
Any person aggrieved by the orders passed by the Election Officer, under Rule 11 shall file an appeal petition before the District Magistrate within five days from the date of completion of all works under Rules 11 and 13 by the Election Officer. The District Magistrate shall within seven days from the last date of receipt of the appeal dispose of the appeal, by conducting a summary enquiry; either by himself or by an officer authorized by him not below the rank of Additional District Magistrate. The order passed by the District Magistrate as Appellate Authority shall be final.] [Inserted vide Notification No. 7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.]
