Section 7 in The Punjab Industrial Housing Rules, 1956
7. Procedure of appeal.
- Any person preferring an appeal under section 20 of the Act, shall address the appeal to the Secretary to Government, Punjab, Housing Department, in the form of a memorandum in duplicate, setting forth precisely the grounds of objection to the order appealed against accompanied by a typed attested copy of such order. The petition for appeal shall bear a court fee stamp of Rupee one.
