Section 10(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(1)On receipt of an appeal preferred under subsection (3) of section 11, the Tribunal shall cause a notice in Form No. 9 to be published requiring all persons, who have applied to the Assistant Settlement Officer under section 8 or 9 or filed statement before the Assistant Settlement Officer in the course of the enquiry under sub-section, to appear before it.
