Section 13 in Pepsu Townships Development Board Disposal of Property Rules, 2003
13. The form and the manner in which appeals and applications under the Act may be filed and the Court fee thereof.
- Section 45(2)(g) - (1) The appeal against any order of Administrator shall lie with the Concerned Commissioner of the Division of the State of Punjab within a period of thirty days from the date of passing of such an order.(2)Any revision against the order of Appellate Authority shall lie with the Financial Commissioner (Revenue), Punjab or any other officer appointed in this behalf by the State Government within a period of sixty days from the date of passing of such an order.(3)The memorandum of appeal shall be made on a Non-judical stamp paper of Rupees Two Hundred and an application for revision shall be made on a Non- judicial stamp paper of Rupees Three Hundred.(4)An application for obtaining a certified copy of conveyance deed shall be made to the Administrator on a plain paper with a fee of Rupees One Hundred. Such fee shall be paid by the applicant through a demand draft in favour of Administrator of the Board payable at Rajpura.
