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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(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.