Section 9(1) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(1)The memorandum of an appeal preferred under Section 7 shall be stamped in accordance with.the law in force relating to court-fees, and shall be accompanied by a certified copy of the decision or order appealed against and shall set forth concisely the grounds of objection to the decision or order appealed against.
