Section 53 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
53. Mode of entertaining appeal or revision petition, enquiry thereof and grant of 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 may be, shall be given to the appellant or revision petitioner and the respondent or respondents and to the other persons interest, 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 appeal or revision shall be communicated to the appellant or revision petitioner and the respondent or respondents and other persons interested, if any, or the counsel concerned, if any of them is represented by counsel, by registered post, and also to the Manager of the inam estate, and the Assistant Settlement Officer.Explanation. - For the purposes of this rule, "person interested" means the landholder of the inam estate or part thereof in which the land is situated and includes any other person claiming an interest in the compensation payable for the inam estate or part thereof.
