Section 18 in Punjab Urban Estates (Sale of Sites) Rules, 1965
18. Appeal [Sections 23(2)(j) and 11].
(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.(2)The memorandum of appeal shall be signed by the appellant or his agent and shall be affixed with a court-fee stamp of five rupees.(3)The Chief Administrator shall thereupon fix a date for hearing the Appellant or his agent.
