Section 21 in The Orissa Development Authorities Rules, 1983
21. Manner of appeal and fee to be paid for.
- The appeal under Sub-section (1) of Section 18 shall-(a)specify the date of order against which the appeal is made with true copy of such order;(b)specify a clear statement of facts and the grounds on which the appeal is preferred;(c)specify precisely the relief prayed for;(d)contain the verification certificate duly signed by the appellant as hereunder :"I, Sri....................... do hereby declare that facts and contents stated above are true to the best of my knowledge and belief";(e)be accompanied by a treasury chalan showing deposit of a fee of twenty rupees in the Head of Account to be determined by the State Government in this behalf.
