Section 12 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
12. Appeal.
- [Sections 43 and 18 of Punjab Act 23 of 1961.] - (1) An appeal against an order of the [Estate Officer] [Substituted for the words 'Secretary of the Committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] under these rules shall be preferred to the Secretary of the Board or such other officer, as he may authorise in this behalf either by the appellant or through his agent by registered post addressed to the Secretary of the Board or to the officer authorised by him within thirty days of the order appealed against.(2)The memorandum of appeal shall be signed by the appellant or his agent and shall be affixed with a court-fee of rupees fifty.(3)The order passed by the Secretary of the Board shall be final and binding.[13. Interpretation. - If any question arises with regard to the interpretation of these rules, the State Government shall decide the same.] [Added by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.]Form 'A'(See Rule 4)ToThe Estate Officer,Punjab Mandi Board, Chandigarh.Application for the Allotment of Plot in New Market______________
