Section 18(1) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(1)An appeal against an order passed under Section 9 or Section 10 shall be presented to the Chief Administrator or to such officer as he may appoint in this behalf, either by the appellant or his agent or shall be sent by registered post addressed to the Chief Administrator. It shall give the date of the order appealed against, and set forth concisely the grounds of appeal and be accompanied by a certified copy of the order appealed against.
