Section 53(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(5)A copy of the final order in appeal or revision shall be communicated to the appellant or revision petitioner and the respondent or respondents and other persons interested, if any, or the counsel concerned, if any of them is represented by counsel, by registered post, and also to the Manager of the inam estate, and the Assistant Settlement Officer.Explanation. - For the purposes of this rule, "person interested" means the landholder of the inam estate or part thereof in which the land is situated and includes any other person claiming an interest in the compensation payable for the inam estate or part thereof.
