Section 45(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(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.
