Section 17(3)(a) in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

(a)Every appeal shall-

(i)be in writing,

(ii)specify the name and address of the appellant and the date of the order appealed against,

(iii)specify the date on which the order appealed against was communicated to the appellant,

(iv)contain a statement of facts of the case and grounds relied upon by the appellant in support of the appeal,

(v)state the relief prayed for, and

(vi)be signed and verified by the appellant or an agent duly authorised by him in writing in this behalf.

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