Section 13 in The Haryana Ceiling on Land Holdings Rules, 1973
13. Form and manner of appeal [--] [Deleted by Notification No. G.S.R./183/H.A. 26/76/S. 31/Amd. (3) Dated 4.8.1976.] and revision.
[Section 18]. - (1) The memorandum of appeal shall be in the form of narrative and it shall set forth, concisely and under distinct heads, the grounds of objection to the order appealed from and also the relief claimed.(2)The memorandum of appeal shall be accompanied by a certified copy of the order appealed from.(3)The memorandum shall be prescribed to the appellate authority by the appellant or his duly authorised agent and it shall be signed and verified in the manner in which plaints are signed and verified.(4)The aforesaid provisions regarding the memorandum of appeal shall apply mutatis mutandis to the application for [--] [Deleted by Notification No. G.S.R./183/H.A. 26/76/S. 31/Amd. (3) Dated 4.8.1976.] revision.
