Section 40 in Punjab Regional and Town Planning and Development (General) Rules, 1995
40. Manner of filing appeals and payment of fee under sub-section (1) of section 82.
(1)The appeal under section 82 shall be preferred in the form of a memoradum and shall be presented to the appellate authority either by the appellant himself or by his authorised agent specifying the following matters and also accompanied by the following documents, namely :-(i)the date of order appeal against along with a copy of such order;(ii)a clear statement of facts and the grounds in which the appeal is made;(iii)precisely their relief prayed for; and(iv)the following verification certificate duly signed by the applicant(s) :-"I/We______________ do hereby declare that the facts stated above are true to the best of my/our knowledge and belief."(2)The memorandum of appeal referred to in sub-rule (1) shall be accompanied by court fee of rupees fifty. (Sections 82(1) and 180(2)(zi).)
