Section 8(a) in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
(a)An appeal memo, under Sub-section (2) of Section 9 of the Act shall bear Court-fees stamp worth Rs. 1-8-0 and shall be verified either by the appellant or his Pleader or Advocate and shall be presented to the Secretary to the State Government in the Relief and Rehabilitation Department and shall be accompanied with a certified copy of the order appealed against.
