Section 35(4) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(4)Where a party to the complaint is represented by an authorised person, as provided under section 56, a copy of the authorisation to act as such and the written consent thereto by such authorised person, both in original, shall be appended to the complaint or the reply to the notice of the complaint, as the case may be.
