Section 11(4) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(4)No documents or proceedings which is sent by post or telegraph shall be received or filed by the Controller, [x x x] [The words 'or the authorised officer' were omitted by G.O. No. 1700, Home, dated the 30th March 1976.] or an officer authorised by him, as the case may be.
