Section 11 in Chhattisgarh Rent Control Adaptation Rules, 2016
11. Format of application.
(1)Appeal shall be filed as appeal memo, in which the grounds for making appeal against the order passed by the Rent Controller shall be clearly stated and the appeal memo shall be presented in three copies duly signed and verified by the applicant and supported by an affidavit along with certified copy of impugned order.(2)(i)The Appeal, which is to be filed before the Tribunal, shall be presented before checker/deputed employee, as authorized by Tribunal, and will be presented before the Registrar by the checker after scrutiny.(ii)The Registrar will check the same minutely and after reporting in the order sheet it will be forwarded to the Bench for consideration. But if any type of error is found then he shall give order to the concerning party/advocate for correcting the same and after such correction, the same shall be presented before the Registrar and on objection raised by the parties regarding such correction, the Registrar shall mention about the error in the order sheet and thereafter it shall be presented before the bench.
