Section 16 in Punjab Package Deal Properties (Disposal) Rules, 1976
16. Procedure for appeal, review and revision.
- (1) Procedure for appeal :a) An appeal shall be in the form of a Memorandum which shall be presented in person or through a duly authorised agent;b) A Memorandum of appeal shall be accompanied by a copy of the order appealed against and shall indicate clearly the grounds of appeal.c) No order shall be passed without giving any person a reasonable opportunity of being heard.(2)Procedure for revision:(a)A petition for revision shall be drawn up and presented in the same manner and within the same period as a Memorandum of appeal and shall be accompanied by a copy of order sought to be revised.(b)The grounds of revision shall be clearly set out in the revision petition.(c)Supply of copies of final orders. - Any person subject to the provisions contained in the Punjab Copying Manual, may obtain copies of final orders passed by the authorities under these rules, on the payment of the prescribed fees.(4)Inspection of Record. - Any interested person desiring to inspect the record of the proceedings relating to auction or transfer of any property may be allowed to do so on application subject to the payment of the prescribed Court fee.
