[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)].
