Section 9(1) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(1)Every appeal shall be presented in the form of a Memorandum signed by the appellant or his recognised agent to the appellate authority. The memorandum shall be accompanied by a certified copy of the order appealed against and with such number of spare copies of the memorandum for service on the respondents mentioned therein.
