- Expenditure on sale of property of defaulter shall be deducted from the whole amount of proceeds of sale and payment of arrears shall be calculated from the remaining balance.Part-8 41. Procedure in appeals.(1)An appeal preferred under section 12 of the Act, shall be made as prescribed in Form-20 on payment of appeal fee of Rupees two hundred in each case, shall set forth concisely the grounds of grievances to the order appealed against, and shall be accompanied by a copies of order appealed against and receipt of appeal fee.(2)On receipt of the appeal and after calling for and perusing the records of the proceedings before the Revenue Officer, the appellate authority shall appoint time and place for hearing of appeal and shall give notice thereof to the Revenue Officer against whose orders the appeal is preferred, and to the appellant.
