Section 8 in The Punjab Industrial Housing Rules, 1982
8. Procedure of appeal.
- An appeal under section 20 of the Act shall be made in the form of a memorandum in duplicate setting forth precisely the grounds of objection accompanied by a certified copy of the order appealed against and a fee of [five rupees.] [Substituted for 'two rupees and sixty five paise' vide Notification dated 2-7-1988.]
