Section 35(4) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016
(4)Where a party to the complaint is represented by an authorized person, as provided under section 56, a copy of the authorization to act as such and the written consent thereto by such authorized person, both in original, shall be appended to the complaint or the reply to the notice of the complaint, as the case may be.
