(1)Any person aggrieved by an order of the Collector under Sub-section (2) of Section 47-A may, within 30 days from the receipt of such order, prefer an appeal to the District Judges against such order. All Court-fee stamps affixed to memorandum of appeal filed before the District Judge shall be punched immediately in the presence of the authority concerned. The memorandum of appeal shall be signed by the appellant or his authorised agent and may be presented in person or his lawyers duly authorised at the appellate Court.(2)An appeal shall not be accepted or acted upon, if sent by post.(3)Save as otherwise provided by any law for the time being in force every pleading shall be verified at the foot by the party or by one of the parties pleading or by some other person proved to the satisfaction of Court to be acquainted with the facts of the case.(4)The person verifying shall specify by reference to the numbered paragraph; of the pleading what he verifies of his own knowledge and what he verifies upon information received and believed to be true.(5)The verification shall be signed by the person making it and shall state the date on which it was signed.
