Section 56 in Rajasthan Muslim Wakf Regulations, 1964
56. Forms and contents of appeal.
(1)An appeal shall be preferred within one month of the date on which the appellant was informed of the order appealed against:Provided that the Appellate Authority, if satisfied that the appellant was prevented from sufficient cause in filing the appeal within the time mentioned above, may consider the appeal filed after the said period.(2)It shall contain all material statement and arguments relied on by the appellant, shall contain no dis-respectful or improper language and shall be complete in itself. Every such appeal shall be submitted through the Secretary or through the authority from whose order the appeal is preferred.
