Every memorandum of appeal and every application under section 21,2. - A or section 114 for revision of a proceeding, other than a proceeding of a trustee shall be accompanied by an authenticated or a certified copy of the order and a certified copy of the annexure, if any, to such order, appealed or sought to be revised.AppendixForm IForm prescribed in rule 3(1) of the rules under section 116(2) (II) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)Before the Government of Tamil Nadu.Before the Commissioner for Hindu Religious and Charitable Endowments Administration Department.Before the Joint/deputy Commissioner for Hindu Religious and Charitable Endowments Administration Department.Before the Assistant Commissioner for Hindu Religious and Charitable Endowments Administration Department.Application No of 20............Under section ...........of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)BetweenApplicants(s)andRespondents (s)Form IIForm Prescribed in rule 3(2) of the rules under section 116(2) (II) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)Before the Government of Tamil Nadu.Before the Commissioner or Joint/deputy Commissioner of Hindu Religious and Charitable Endowments Administration Department.Revision/Appeal No.................................20.............................Under section....of the Tamil Nadu Hindu Religious and CharitableEndowments Act, 1959 (Tamil Nadu Act 22 of 1959).BetweenApplicants (s)andRespondents (s)From the Order No. ..................................................... dated.....................................................of the Commissioner/the Joint/Deputy Commissioner/the Assistant Commissioner/the trustee of Sri...........................................................
