Section 2 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
2.
An appeal presented under section 6 of the Act shall not be received unless it is accompanied by the original notice served on the appellant by the Inspecting Officer. Similarly an appeal under section 12 shall be accompanied by a copy of the award transmitted to the appellant by the valuing Officer. It shall set forth clearly the objection or objections to the terms of the notice, and shall specify the point or points on which redress is sought.
