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Delhi Rent Control Act, 1958 CHAPTER V APPEAL AND FER APPLICATION 17. Form of Appeal.- (1) Every appeal to the Rent Control Tribunal under section 38 shall be preferred in the form of memorandum signed by the appellant or his recognized agent and presented either in person or through a recognizes agent to the Tribunal or to such office as it may appoint in this behalf. (2) Every such memorandum shall be accompanied by a copy of the order of the Controller appealed from and shall set forth concisely and under distinct heads, the grounds of objection to the order appealed from without any argument or narrative, and such grounds shall be numbered consecutively. 18. Application for transfer of proceeding. - An application for transfer of proceeding under sub-section (4) of section 38 shall be accompanied by an affidavit of the allegations contained in the application. 19. Appearance before Tribunal. - A party may appear before the Rent Control Tribunal either in person or by a recognized agent provided that if the Rent Control Tribunal so directs the party shall appear in person.    |
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