Section 9(3) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(3)Where the memorandum of an appeal is not drawn up in the manner hereinbefore prescribed or is not accompanied by a certified copy of the order appealed against, it may be rejected or returned to the appellant or his recognised agent for the purpose of being amended or attaching to it a certified copy of the order appealed against, as the case may be, within a time to be fixed by the appellate authority.
