Section 21 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
21. Mode of entertaining appeal or revision petition, enquires thereon and grant of interim stay.
(1)Every appeal or revision petition under the Act or these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to be revised.(2)In respect of any order passed under the Act, which is subject to appeal or revision, the appellate or revisional authority, as the case maybe, may suspend the execution of the order, pending its decision on the appeal or in revision.(3)Notice of hearing of any appeal or revision, as the case maybe, shall be given to the appellant or the revision petitioner and the respondent or respondents and to the other persons interested, if any.(4)Before passing orders on every appeal or revision petition, the parties concerned shall be given a reasonable opportunity of being heard.(5)A copy of the final orders in appeal or revision shall be communicated to the appellant or revision petitioner, and the respondent or respondents or other persons interested, if any, or the counsel concerned, if any of them is represented by counsel, the Tahsildar and the Assistant Settlement Officer by registered post.Explanation. - For the purposes of this rule, "persons interested" means the lessee and includes any other person claiming an interest in the compensation payable for the leasehold or part thereof.
