Section 28(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Where the Revenue Divisional Officer does not under sub-rule (1) dismiss the appeal, he shall fix a day for hearing the appeal, send for the record of the case where it has not been send for and serve notice intimating the day fixed for the hearing of the appeal on all other persons whose names appear in the record of nights and on such other persons, of any, whose names are shown in the memorandum of appeal as persons whose names ought to appear in the record of rights; and such notice shall be accompanied by a copy of the memorandum of appeal.
