Section 24(3)(a) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

(a)Every appeal shall -

(i)be in writing;

(ii)specify the name and address of the appellant and the date of the order appealed against ;

(iii)specify the date on which the order appealed against was communicated to the appellant ;

(iv)contain a clear statement of facts of the case and grounds relied upon by the aggrieved person in support of the appeal;

(v)State precisely the relief prayed for; and

(vi)be signed and verified by the appellant or an agent duly authorized by the appellant in writing in this behalf.

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