Section 23(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(3)It shall be accompanied by a vakalatnama duly executed, if the appellant appears by advocate, by a certified copy of the order appealed against by as many authenticated copies thereof as there are respondents, together with the prescribed process fee:Provided that in the case of an appeal filed under sub-rule (4), the process fee shall be paid within three days, after the delay is condoned under sub-rule (5).
