Section 169(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every appeal or application for revision shall,-(a)specify the name and address of the appellant or applicant and also the name and address of the respondent or respondents, as the case may be;(b)set forth concisely and under distinct heads, the grounds or objection to the decision, order, award, refusal, registration or approval complained of or other proceedings appealed against or sought to be revised together with a memorandum of evidence;(c)state precisely the relief which the appellant or the applicant claims;(d)give the date of the decision, order, award, refusal, registration or approval complained of or other proceedings appealed against or sought to be revised and the date of receipt thereof; and(e)accompany a receipted challan or record to evidence payment towards the fees specified in Schedule III.
