Section 24 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
24. Mode of entertaining appeal or revision petitions, enquiry thereof and grant of stay.
(1)Every appeal or revision petition under the Act or these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to fee revised.(2)In respect of any order passed under the Act, which is subject to appeal or revision, the appellate or revisional authority, as the case may be, may suspend the execution of the order, pending its decision on the appeal or in revision.(3)Notice of hearing of any appeal or revision as the case may be, shall be given to the appellant or revision petitioner and the respondent or respondents and to the other persons interested, if any.(4)Before passing orders on every appeal, or revision petition, the parties concerned shall be given a reasonable opportunity of being heard.(5)A copy of the final order in any appeal or revision shall be communicated to the appellant or revision petitioner and the respondent or respondent and other persons interested, if any, or the counsel concerned, if any of them is represented by counsel, by registered post and also the Tahsildar of the taluk and the Settlement Officer.Explanation. - For the purposes of this rule "persons interested" means the janmi of the janmam estate or part thereof in which the land is situated and includes any other person claiming an interest in the compensation payable for the janmam estate or part thereof.
