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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(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.