Section 15(3) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(3)A copy of the final order of Tribunal shall be communicated to the appellant, the respondent/the District Munsif or the Settlement Officer, or the Assis-sant Settlement Officer against whose order, the appeal has been filed and the Tahsildar of the taluk.
