Section 27(1) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(1)Every appeal or revision petition under the Actor these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to be revised. Sufficient number of copies of such appeal or revision petition shall also be sent for communication to each of the respondents and to the Tahsildar.
