Section 26 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
26. Mode of entertaining appeal or revision petition, enquiry thereon and grant of interim 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 be 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 the 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 by 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 the Tahsildar, the Assistant Settlement Officer.Explanation. - For this purpose of this rule, "persons interested" means the inamdar and includes any other person claiming an interest in the compensation payable for the minor inam or part thereof.
