Section 153 in The Orissa Registration Rules, 1988
153. Persons entitled to file appeals under Section 72 and applications under Section 73.
(1)An appeal under Section 72 or an application under Section 73 shall be presented either by the applicant or by an agent holding a power of attorney authenticated in accordance with Section 33.(2)An appeal or an application shall not be accepted or acted upon if sent by post.
