Section 24(5) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(5)Where a party to the appeal is represented by an authorized person, as provided under section 56, a copy of the authorization to act as such and the written consent thereto by such authorized person, both in original, shall be appended to the appeal or the reply to the notice of the appeal, as the case may be.
