1 [ 24. Appeals .An appeal shall lie within such time and in such manner as may be prescribed (a) to the 2 [district magistrate or additional district magistrate or executive magistrate or district collector or an officer of equivalent rank], from any order of the electoral registration officer under section 22 or section 23 3 ***. 4 [(b) to the chief electoral officer, from any order of the district magistrate or the additional district magistrate under clause (a)]Open in Lexace · Ask the AI about this section
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