Section 21(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(3)It shall be accompanied by a vakalatnama duly executed, if the appellant appears by advocate, and by a certified copy of the order appealed against and by as many authenticated copies thereof as there are respondents, together within the prescribed process fee:Provided that in the case of an appeal preferred under sub-rule (4), the process fee, shall be paid within three days, after the delay is condoned under sub-rule (5).
