Section 9 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
9. Appeal to the Tribunal.
(1)On receipt of an appeal preferred under sub-section (3) of section 12, the Tribunal shall cause a notice in Form No. 8 to be published requiring all persons who have applied to the Settlement Officer under section 8,9 or 10 or filed a statement before the Settlement Officer in the course of the enquiry under such section, to appear before it.(2)A copy of the notice shall be served on the applicant, the Tahsildar of the Gudalur taluk and every other person affected by the appeal, by sending the notice to the individual concerned by registered post.(3)A copy of the final order of the Tribunal shall be communicated to the appellant, the respondents and the Tahsildar of Gudalur Taluk.
