Section 15 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
15. Procedure for filing of appeals.
(1)Every appeal against an order of the Controller shall, in addition to the grounds of appeal, specify the date on which the order was received by the appellant. The appeal shall be signed by the appellant and his counsel, if any, and presented to the Appellate Authority or to such officer as he appoints in this behalf, by the appellant himself personally or by his, recognized agent or by counsel at any time during office hours on a working day. The appeal shall be accompanied by a copy of the order of the Controller appealed from.(2)Every appeal under the Act shall be accompanied by a spare copy or sufficient number of spare copies thereof for service on the respondent or respondents mentioned therein.
