Section 11 in The Punjab Apartment Ownership Rules, 1995
11. Form and manner of appeal.
(1)An appeal against order passed by the competent authority under the Act shall be presented to the appellate authority either by the appellant or his agent or shall be sent by registered post addressed to the appellate authority indicating the date of the order appealed against and setting forth concisely the grounds of appeal and be accompanied by a certified copy 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 stamp of fifteen rupees.(3)On receipt of the memorandum of appeal, the appellate authority shall fix a date for hearing the parties. [Sections 33(2) and 38(2)(f).]Form 'A'(See rule 4)Undertaking Under Section 9(b) of the Punjab Apartment Ownership Act, 1995.I, _______________ Son/Daughter/Wife of Shri _________________________ resident of ________________ have acquired apartment No. _______________by gift, exchange, purchase, or otherwise (delete whatever is not applicable) or have taken on lease from Shri/Smt./Kumari. ____________________ and hereby undertake to comply with the covenants, conditions and restrictions subject to which the said apartment was owned by the said Shri/Smt./Kumari ______________ before the date of the transfer.I further undertake that I shall be subject to the provisions of the Punjab Apartment Ownership Act, 1995 and the rules made thereunder.Signed and delivered by Shri/Smt./Kumari ____________ in the presence of
