(1)Every appeal under Section 8 (1) shall be filed before the Appellate Officer within a period of thirty days from the date of the order of the Tahsildar.(2)Every appeal under Section 23 (1) shall be filed within the times specified in the said section before the Appellate Officer concerned.(3)The appeal shall be filed in the form of a memorandum setting forth in brief the grounds of objection against the order appealed against.(4)Every memorandum of appeal under Section 23 (1) shall bear a court-fee stamp of rupees ten and also a process fee at the rate of one rupee per head for service of notice on each of the opposite parties.(5)The memorandum of appeal shall be accompanied by such number of copies thereof as there are the respondents.
