Section 27 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
27. Mode of entertaining appeal or revision petition, enquiry thereon and grant of interim stay.
(1)Every appeal or revision petition under the Actor these rules shall be accompanied by a duly authenticated copy of the order appealed against or sought to be revised. Sufficient number of copies of such appeal or revision petition shall also be sent for communication to each of the respondents and to the Tahsildar.(2)In respect of any order passed under the Act, which is subject to appeal or revision, the appellate or the revising authority, as the case may be, may suspend the execution of the order pending its decision on the appeal or revision.(3)Notice of hearing of any appeal or revision petition, as the case may be, shall be given to the appellant or the revision petitioner and the respondent or respondents and to 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 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.
