Section 7 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Rules, 1961
7. Appeal to the District Collector.
- Every appeal under sub-section (1) of section 7 shall be in Form III and shall bear Court-fee stamps of the value of Rs. 2 and shall be accompanied by the original, or a certified copy, of the order appealed against. The appeal shall be presented in person or by agent or sent by registered post.
