Section 23 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
23. Appeal to the Special Appellate Tribunal.
(1)Every appeal to the Special Appellate Tribunal shall be in Form No. 18 and shall be signed by the appellant or his advocate and presented by such appellant, advocate or the registered clerk of the advocate at the office of the Registrar, High Court, during working hours.(2)It shall set forth briefly the grounds of objection to the decision appealed against.(3)It shall be accompanied by a vakalatnama duly executed, if the appellant appears by advocate, by a certified copy of the order appealed against by as many authenticated copies thereof as there are respondents, together with the prescribed process fee:Provided that in the case of an appeal filed under sub-rule (4), the process fee shall be paid within three days, after the delay is condoned under sub-rule (5).(4)Whereas appeal is filed after the period of limitation prescribed therefor in sub-section (1) of section 30, it shall be accompanied by a petition for condoning the delay. The petition shall be supported by an affidavit setting forth the facts, on which the appellant relies to satisfy the Court that he had sufficient reason for not preferring the appeal within such period.(5)The petition shall, then, be posted for orders before the judges nominated for the purpose under sub-section (1) of section 30.(6)As soon as the appeal is numbered, it shall be placed before the Registrar for orders as to issue of notice and preparation of the record for the hearing of the appeal.(7)The record of the case for the use of the Special Appellate Tribunal shall consist of all material papers on which either party proposes to rely at the hearing of the appeal.(8)Unless otherwise ordered by the Judge or the Registrar at the instance of a party the record shall be translated, if need be, and typed at the office of the Registrar and the charges therefor shall be calculated at the rates prescribed in the rules of the High Court, Appellate Side.(9)In case the record is to be prepared at the office of the Registrar, the appellant shall, within two weeks after the receipt of an office memorandum to the effect, pay into the Registrar's office such charges, as maybe specified, in the said office memorandum.(10)The respondent shall, within three weeks from the date of service of the notice of appeal on him, obtain the direction of the Registrar as to the preparation of the record and shall pay the charges therefor within such time as may be fixed by the Registrar.
