467. In Appeal or Revision under Sec. 3O of the Act, Council to forward an papers to this Court on being served with Notice.
- In an Appeal on Revision Application, under Sec. 30(1) of the Act, the Council shall, on being served with Notice of the Appeal or Revision Application, forward to the Registrar, within two weeks from the date of service, the findings of the Council and all other documents mentioned in Rule 464(1) and the extra copies referred in Rule 464(3).
