Section 169(9) in Tamil Nadu Co-operative Societies Rules, 1988
(9)(a)Every order of the appellate or revising authority under sub-section (2) of section 152 or section 153, as the case may be, shall be reduced in writing and shall also contain an order as to costs.(b)A copy of the order shall be communicated free of cost by the appellate or revising authority to the parties to the appeal or revision by personal delivery under acknowledgement or under certificate of posting.
