Section 14(A) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(A)(i)It shall specify the date of order against which the appeal is made a copy of the order thereof shall be attached.(ii)It shall specify a clear statement of facts and the ground on which the appeal is made.(iii)It shall specify precisely the relief prayed for.(iv)It shall contain the verification certificate duly signed by the Appellant.
