Section 21(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(1)Every appeal to the Special Appellate Tribunal shall be in Form No. 10 and shall be signed by the appellant or his advocate and presented by such appellant or his advocate or the registered clerk of the advocate at the office of the Registrar of High Court, Madras, during working hours.
