Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002 (d)"appellant" means a person or an approved institution making an appeal to the Appellate Tribunal under Section 36-S of the Act;
