Section 24 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
24. Procedure for furnishing certified copies.
(1)Any person affected by any order passed by the Controller or the Appellate Authority under section 23 of the Act shall be entitled to be furnished with a copy thereof and any other connected document duly certified by the Controller or the Appellate Authority, as the case may be, on application.(2)The procedure laid down in the Civil Rules of Practice and Circular Orders in regard to making of application for, and grant of, certified copies shall, as far as may be, apply to the applications and grant of copies under sub-rule (1).
