Section 10 in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
10. Revision.
- (Section 15) - Every application made under sub-section (6) of Section 15 shall be signed by the applicant or his recognised agent presented to the revisional authority or such other officer as may be authorised by him. Such application shall be accompanied by a certified copy of the order of the Rent Controller or the Appellate Authority, as the case may be with a spare copy or such number of spare copies of such application for service on the respondents mentioned therein.
