Section 9 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
9. Deposit of amount of debt due.
- Where an appeal is preferred by a borrower such appeal shall not be entertained by the Appellate Tribunal unless such person has deposited with the Appellate Tribunal seventy five per cent of the amount of debt so due from him as determined by the recovery officer under Section 36-F of the Act :Provided that the Appellate Tribunal may, for reasons to be recorded in writing, waive or reduce the amount to be deposited under Section 36-T of the Act.
