Section 16 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
16. Appeal.
- [Sections 10 and 22 (2) (j)] - (1) An appeal against an order under [Section 8 or Section 8-A] [Substituted for the word and figures 'Section 9' - vide Chandigarh Administration Notification No. UT. 2685-F2-76/10483, dated the 14th June, 1976.] of the Act shall be presented to the Superintendent of the Office of Chief Administrator or such other officer as he may appoint in this behalf either by the appellant or his agent or by registered post addressed to the said officer. It shall give the date of the order appealed against, set forth concisely the grounds of appeal and be accompanied by a certified copy of the order appealed against.(2)The memorandum of appeal shall be signed by the appellant or his agent and shall be affixed with a court fee of Re. 1.(3)The Chief Administrator shall thereupon fix a date for hearing the appellant or his agent.
