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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(3)Notice of hearing of any appeal or revision petition, as the case may be, shall be given to the appellant or the revision petitioner and the respondent or respondents and to other persons interested, if any.