Section 9 in The Assam Administrative Tribunal Regulations, 1977
9. Contents of the memorandum of appeal.
- Every memorandum of appeal shall be in Form No. 1 and shall-(i)state the name and address of the appellant.(ii)state the name and address (to the extent known) of the necessary respondent; and(fit)set out concisely and under distinct heads and grounds of appeal without any argument or narrative.
