Section 14(1) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(1)An appeal against an order passed under section 44 or section 45 shall be presented to the Chief Administrator either by the appellant or his agent or shall be sent by registered post addressed to the Chief Administrator in the form of a memorandum of appeal indicating the date of the order appealed against, setting forth concisely the grounds of appeal accompanied by a certified copy of the order appealed against.
