Section 170(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The application shall be in the form of a memorandum setting forth concisely and under distinct heads, the discovery of new and important facts which, after the exercise of due diligence, were not then within the knowledge of the applicant or could not be produced when the order was made or the mistakes or errors apparent on the face of the record or other good and sufficient reasons on the basis of which review is sought. It shall be accompanied by a memorandum of evidence.
