Section 60(4) in Himachal Pradesh Waqf Rules, 2016
(4)If the person against whom an order under sub-section (2) of section 52 is issued, prefers an appeal to the Tribunal as provided in sub-section (4) of section 52, he shall send a copy of the memorandum of appeal to the Collector immediately on the day of filing the appeal and the Collector shall arrange for its defence and shall also give intimation of such appeal to the Board.
