Section 7 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
7. Presentation of Appeals and Review
: - (1) An appeal or as the case may be a review application shall be presented to the Secretary of the Tribunal either by the party in person or by sending it through a registered post.(2)When an appeal or a review application is presented by a Pleader or an authorised agent, it shall be accompanied by a letter of authority appointing him as such.(3)Every such application shall be made in accordance with the provisions of the Act and the rules made thereunder and shall be accompanied by a challan for the amounts as prescribed under Rule 48.(4)An appeal preferred shall contain the necessary parties to the appeal and the authority whose orders are proposed to be taken in appeal and shall contain the name and address of the party to whom the notice may be sent.
