Section 24(5) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(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.
