Section 6 in Jodhpur Development Authority Appellate Tribunal Rules, 2017
6. Rejection or amendment of memorandum of appeal.
(1)Where the memorandum of appeal is not drawn up in the manner hereinbefore specified, it may be rejected or be returned to the appellant for the purpose of being amended within a time to be fixed by the Tribunal or be amended then and there.(2)Where the Tribunal rejects any memorandum of appeal, it shall record the reasons for such rejection.(3)Where a memorandum of appeal is amended, the presiding officer of the Tribunal or such officer as it appoints in this behalf, shall sign or initial the amendment
