Section 8 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966
8. Procedure in appeals
(1)An appeal preferred under Section 9 of the Act shall be in writing, shall setforth concisely the grounds of objection to the order appealed against, and shall be accompanied by a copy of such order.(2)On receipt of the appeal and after calling for and [pursuing] [Substituted by Notification No. F.6(19) G.A,/A/64, dated . 4.5.68 (Published in Rajasthan Gazette, Part 4-C, ordinary, dated . 16.5.68).] the record of the proceedings before the estate officer, the appellant officer shall appoint a time and place for the hearing of the appeal and shall give a notice thereof to the estate officer against whose orders the appeal is preferred and to the appellant.Form 'A'Form of notice under sub-section (1) of Section 4 of the Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964To,Shri/Srimati/Kumari.....................Whereas, I the undersigned, am of opinion, on the grounds specified below, that you arc in unauthorised occupation of the public premises mentioned in the Schedule below and that you should be evicted form the said premises.GroundsNow, therefore, in pursuance of sub-section (1) of Section 4 of the Act 2 of 1965,I hereby call upon you to show cause on or before the.......why such an order of eviction should not be made.
