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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(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.