Section 11 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
11. Appeal.
[Sections 18 and 43(1)(2)(vi)] - (1) An appeal against an order of the Market Committee or Auction Committee of the Market Committee under these rules shall be preferred to the Chief Administrator of the Board, either by the appellant or through his agent, 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 Chief Administrator of the Board or by the officer of the Board authorised by him in this behalf, shall be final and binding.
