Section 11(3) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(3)Every application shall be signed by the applicant and his counsel, if any, and be presented to the Controller [x x x] [The words 'or the authorised officer' were omitted by G.O. No. 1700, Home, dated the 30th March 1976.] or an officer authorised by him, as the case may be, by the applicant himself personally or by his recognised agent or by his counsel at any time during office hours on a working day.
