Section 18(3) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(3)It shall be accompanied by a vakalatnama duly executed, if the appellant appears by advocate, by a certified copy of the order appealed against and by as many authenticated copies thereof as there are respondents, together with the prescribed process fee:Provided that in the case of an appeal preferred under sub-rule (4), the process fee shall be paid within three days, after the delay is excused under sub-rule (5).
