Section 27(5) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(5)A copy of the final order in any appeal or revision petition shall be communicated to the appellant or revision petitioner, the respondent or respondents and other persons interested, if any, or the counsel concerned, if any of them is represented by counsel and also to the Tahsildar, the Assistant Settlement Officer, the Settlement Officer, Director of Settlements and the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board ofReiienue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue. dated the 1st December 1980.] whenever necessary.Explanation. - For purpose of this rule, "persons interested" means the persons interest in the land, in relation to which the appeal or revision petition is made and who appeared before the authority or officer, against whose act, order or proceeding, the appeal or revision petition, as the case may be, is made.
