Section 14 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
14. Appeal.
- The appeal shall be preferred under sub-section (1) of Section 31 in writing in the following manner, namely :-(A)(i)It shall specify the date of order against which the appeal is made a copy of the order thereof shall be attached.(ii)It shall specify a clear statement of facts and the ground on which the appeal is made.(iii)It shall specify precisely the relief prayed for.(iv)It shall contain the verification certificate duly signed by the Appellant."I ...........do hereby declare that facts and content stated above are true to the best of my knowledge and belief."(B)Such an appeal shall be accompanied by a fee of Rs. 4.30 through Treasury Challan.
