Section 15(1) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(1)On receipt of an appeal preferred under section (3) of section 11 or section 21, as the case may be, the Tribunal shall cause a notice in Form No. 12 to be published requiring all persons who have applied to the Assistant Settlement Officer under section 9 or 10 or to the District Munsif under section 20, as the case may be, or who have filed statements before him in the course of the enquiry under these sections to appear before it.
