Section 106(4) in The Tripura Co-operative Societies Rules, 1976
(4)Every appeal shall-(i)be either type-written or hand-written in ink legibly;(ii)specify the name and address of the appellant and also name and address of the opponent, as the case may be;(iii)state by whom the order against which the appeal is preferred was made;(iv)clearly state the grounds on which the appeal is made;(v)state precisely the relief which the appellant claims; and(vi)give the date of the order appealed against.
