Section 3(2) in Jodhpur Development Authority Appellate Tribunal Rules, 2017
(2)Every memorandum of appeal shall be accompanied by,-(a)certified copy of the order appealed against or its true copy issued by the Authority;(b)where the appellant, for reasons beyond his control, is not in a position to furnish a duly certified copy of the order appealed against, the appeal shall be accompanied by an affidavit stating the reasons thereof;(c)copy or copies of the documents, photostat or otherwise on which he wished to rely along with a list of documents in Form No. 1;(d)as many copies of memorandum of appeal as there are respondents in the appeal along with notice of appeal; and(e)affidavit in support of the contents of memorandum of appeal and documents.
