Section 5 in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
5. Appeal.
(1)An appeal against the order of Collector may be filed in person or through a duly authorized agent.(2)A memorandum of appeal shall be accompanied by a copy of the order appealed against and shall indicate clearly the grounds of appeal.
