Section 29 in West Bengal Land Reforms Rules, 1965.
29. Procedure for appeals.
(1) Every appeal under the Act the procedure for which has not been prescribed elsewhere in these rules shall be filed in the form of a memorandum and shall be signed and verified by the appellant in the manner provided in sub-rules (2) and (3) of Rules 15 of Order VI of Schedule I to the Code of Civil Procedure, 1908. It shall be accompanied by an authenticated copy of the order appealed against.(2)The court-fees payable on a Memorandum of Appeal shall be such as provided in Article 11 of Schedule II to the Court-fees Act, 1870, and shall be collected in the manner as laid down in that Act.(3)A process-fee of Rs. three and paise fifty for each party on whom notice is to be served shall be paid by the appellant.
