Section 103 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
103. Procedure for appeals.
(1)A memorandum of appeal shall be presented in person, by registered post or through a duly authorised agent within thirty days of the date of the order appealed against.(2)A memorandum of appeal shall be accompanied by a copy of the order appealed against and shall indicate clearly the grounds of appeal.
