Section 9 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
9. Appeals.
(1)Every appeal under [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003] or (5) of Section 17-A of the Act shall contain the following particulars namely :-(a)full name, fathers name or husbands name, occupation and address of the appellant;(b)full name, fathers name or husbands name, occupation and address of every person executing the instrument;(c)full name, fathers name or husbands name, occupation and address of every person claiming under the instrument;(d)date and nature of the instrument;(e)registration under, date of registration and name of office where the instrument was registered;(f)name of town or village in which the property is situated together with the name of the tehsil and the registration sub-districts;(g)number and date of the Collectors order which is appealed against, [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003](h)market value of the property as set forth in the instrument;(i)market value of the property as determined by the Collector.(2)Every appeal shall be accompanied by :-(a)the original or a certified copy of the instrument; and(b)memorandum of grounds of appeal.(3)At the foot of the memorandum of appeal the following verification shall be endorsed and signed by the appellant, namely :-"I................................the appellant do hereby declare that what is stated above is true to the best of my information and belief. Verified today the..........day of....19..."(4)Every appeal shall be presented in person or by an Advocate or by an authorised agent or sent by registered post to the Appellate Authority having jurisdiction which shall endorse the date of receipt.
