Section 10 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
10. Appeals.
[Sections 12 and 13] - (1) An appeal under Section 12 or Section 13 shall be addressed to the Secretary to the Government in the Home Department.(2)Every appeal shall contain the grounds of appeal and shall be accompanied by a copy of the order against which the appeal is preferred.
