Section 41 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
41. Contents of notice.
- A written notice containing the title of the appellate authority, the names of the parties, the date and place fixed for the hearing of the appeal, and such other particulars as the appellate authority may, by general or special order, direct shall be issued in duplicate under the hand, and seal of this authority.
