Section 20 in The Itki Tuberculosis Sanatorium (Regulation of Buildings) Rules, 1953
20.
(i)An appeal filed under Section 10 shall be in form generally followed in preparing a memorandum of appeal filed in the Civil Court and the grounds on which the appeal is based shall be set out clearly and precisely.(ii)An appeal under Section 10 shall be filed within 30 days from the date on which the order against which it is filed has been made.
