Section 17 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Rules, 1977
17. Procedure for presentation and disposal of appeals and applications for revision.
(1)Every petition for appeal or revision shall be accompanied by a certified copy of the order to which the objection is made unless the production of such copy is dispensed with.(2)(a)Every appeal or an application for revision made under section 24 or section 25, as the case may be, shall be made in the form of a petition addressed to the appropriate authority and shall be drawn up in concise intelligible language. It shall bear the signature or thumb impression of the applicant or his duly authorised agent and shall bear a Court Fee Stamp of such value as is prescribed thereof in rule 18.(b)The appeal or application shall contain the following particulars, that is to say-(i)the name of the appellant or the applicant, as the case may be;(ii)his father's name;(iii)his occupation and place of residence and address;(iv)the name of the respondent;(v)his father's name;(vi)his occupation and place of residence and address.(c)The appeal or application shall also contain a brief statement of facts on which the appellant or applicant relies in support of his appeal or application, and the grounds of his objection to the order or decision against which the appeal or application is made.(3)(a)Appeals or applications for revision may either be presented to the appropriate authority in person or be forwarded to it by post.(b)Where an appeal or application is sent by post, the postage on the cover containing it must invariably be fully pre-paid.(4)Non compliance with the provisions of the preceding sub-rules in any material respect may render an appeal or application liable to be summarily rejected without enquiry into its merits.
