Section 45 in Punjab Regional and Town Planning and Development (General) Rules, 1995
45. Appeal under sub-section (3) of Section 87.
(1)An appeal against the notice served under sub-section (1) of Section 87 shall be in the form of a memorandum presented to the State Government either by the appellant himself or by his authorised agent or shall be sent by registered post addressed to the State Government indicating the date of notice appealed against and setting concisely the grounds of appeal and shall be accompanied by a certified copy of the notice appealed against.(2)The memorandum of appeal shall be signed by the appellant or his authorised agent and shall be affixed with a court fee stamp of rupees fifty. (Sections 87(3) and 180(2)(zx).)
