Section 15 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
15. Appeal to the Tribunal.
(1)On receipt of an appeal preferred under section (3) of section 11 or section 21, as the case may be, the Tribunal shall cause a notice in Form No. 12 to be published requiring all persons who have applied to the Assistant Settlement Officer under section 9 or 10 or to the District Munsif under section 20, as the case may be, or who have filed statements before him in the course of the enquiry under these sections to appear before it.(2)A copy of the notice shall be served on the applicant, the respondents, the Tahsildar of the taluk and every other person affected by the appeal, by sending the notice to them by registered post.(3)A copy of the final order of Tribunal shall be communicated to the appellant, the respondent/the District Munsif or the Settlement Officer, or the Assis-sant Settlement Officer against whose order, the appeal has been filed and the Tahsildar of the taluk.
