Section 8 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
8. Procedure in appeals.
- [Sections 9 and 17(2)(e)]. - (1) An appeal preferred under section 9 of the Act, shall be in writing, shall set forth concisely the grounds or objection to the order appealed against, and shall be accompanied by a copy of such order.(2)On receipt of the appeal and after calling for and pursuing the record of the proceedings before the Collector, the appellate officer shall appoint a time and place for the hearing of the appeal and shall give notice thereof to the Collector against whose orders the appeal is preferred and to the appellant.
