Section 8 in West Bengal Land Reforms Rules, 1965.
8. Procedure for appeals and fees to be paid under sub-section (6) of section 9.
(1) Every appeal under sub-section (6) of section 9 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 Rule 15 of Order VI of Schedule Ito the Code of Civil Procedure, 1908. It shall be accompanied by an authenticated copy of the order appealed against and shall contain the following particulars, namely,(a)the name and address of the appellant;(b)the name and address of the respondent;(c)the location and particulars of the i[plot of land] in respect of which orders were passed by the Munsif; and(d)the grounds of appeal.(2)The Court-fees payable on the memorandum of appeal shall be such as are provided in sub-clause (ii) of clause (a) of Article 11 of Schedule II to the Court-fees Act, 1870 and shall be collected in the same manner as laid down in that Act.(3)On the filing of an appeal, the Appellate Officer shall call for the records of the care from the officer or authority against whose order the appeal has been filed and after giving the appellant and the respondent an opportunity of being heard shall dispose of the appeal.(4)A process fee of Rs. three and paise fifty per party on whom a notice is to be served shall be paid along with the memorandum of appeal.
