Section 10 in The Punjab New Mandi Townships (Development and Regulation) Rules, 1960
10. The form and manner in which appeals and applications under the Act may be filed and the Court fee leviable thereon.
- [Section 25(b)]. - (1) Every appeal under sub-section (1) of section 15 shall be preferred in the form of memorandum signed by the appellant or his pleader and shall be accompanied by a copy of the order appealed against.(2)The memorandum shall set forth, concisely and under distinct heads the grounds of objection to the order appealed against without any argument or narrative and such grounds shall be numbered consecutively.(3)An application for revision under sub-section (3) of section 15 shall clearly specify the grounds on which the petitioner seeks to invoke the powers of revision.(4)The memorandum of appeal shall bear a Court fee stamps of Rs. 1.25 and an application for revision a Court fee stamps of Rs. 2.65.
