Section 21(9) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(9)In case the record is to be prepared at the office of the Registrar, the appellant shall, within two weeks after the receipt of an office memorandum to that effect, pay into the Registrar's office such charges, as may be specified in the said office memorandum.
