Section 169(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)(a)An appeal under sub-section (2) of section 152 or an application for revision under sub-section (1) of section 153 shall be either presented in person or sent by registered post to the appellate or revising authority.(b)The fee payable in respect of the appeal or the application for revision, shall be at the rates as specified in Schedule III.
