Section 36 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
36. Form and manner of appeals.
(1)An appeal under section 114 of the Act shall be preferred either personally or through a legal practitioner or recognised agent and the grounds of appeal or revision petition shall be accompanied by a certified copy of the order appealed against, or sought to be revised, as the case may be.(2)An appeal or revision petition, as the case may be, shall be made;(a)One rupee court-fee stamp paper, when made to the Collector;(b)two rupees court-fee stamp paper, when made to the Commissioner; and(c)four rupees court-fee stamp paper, when made to the Financial Commissioner.
