Section 26(5) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(5)A copy of the final order in any appeal or revision shall be communicated by the appellant or revision petitioner and the respondent or respondents and other persons interested, if any, or the counsel concerned, if any of them is represented by counsel by registered post, and also the Tahsildar, the Assistant Settlement Officer.Explanation. - For this purpose of this rule, "persons interested" means the inamdar and includes any other person claiming an interest in the compensation payable for the minor inam or part thereof.
