Section 16 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
16. Memorandum of appeal.
(1)The memorandum of appeal to be filed under the Act shall, as far as may be,-(a)if the appeal is under Section 15 in Form IX, and(b)if the appeal is under Section 17 in Form X. and shall be verified in the manner prescribed therein.(2)The memorandum of appeal may be presented to the Appellate Authority by the appellant or his duly authorised agent or sent to him by registered post.(3)On receiving the memorandum of appeal the Appellate Authority shall endorse thereof the date of its presentation and the name of the party or his duly authorised agent, as the case may be, presenting it.(4)The memorandum of appeal shall be accompanied,-(a)in the case of an appeal under Section 15, by a certified copy of the extract of the assessment list or the order complained of, as the case may be;(b)in the case of an appeal under Section 17, by a copy of the notice of demand referred to in sub-section (3) of Section 16 or a certified copy thereof.
