Section 9(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)On receipt of an appeal preferred under sub-section (4) of section 9, the Tribunal shall cause a notice in Form No. 8 to be published and all persons who have applied to the Assistant Settlement Officer under sub-section (1) of section 9 or filed statement before the Assistant Settlement Officer in the course of the enquiry under the section, to appear before it.
