Section 8(2) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(2)An application to the Tribunal shall be presented by the applicant in person or by a duly authorised legal practitioner to the Registrar or any other officer authorised in writing by the Registrar to receive the same or be sent by registered post with acknowledgement duly addressed to the Registrar of the Tribunal concerned.
