Section 35(8) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(8)(a)A person aggrieved by any of the orders of the Manager or the Tahsildar, as the case may be, may prefer a revision petition to the District Collector in whose jurisdiction the inam estate is situated.(b)Any such petition shall be preferred within thirty days from the date of communication of the order of the Manager or the Tahsildar, as the case may be:Provided that the District Collector may admit a petition after the period aforesaid, if he is satisfied that the petitioner had sufficient cause for not preferring the petition within the said period.
