Section 7 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
7. Revision petition to the Director of Settlement.
(1)Any person aggrieved by any of the orders, acts or proceedings of a Settlement Officer, other than those in respect of which an appeal lies to the Tribunal, may prefer a revision petition to the Director of Settlements.(2)Every such petition shall be preferred within thirty days from the date of communication of the order or proceedings of the Settlement Officer:Provided that the Director of Settlements may admit a petition preferred after the period aforesaid, if he is satisfied that the petitioner had sufficient cause for not preferring the petition within the said period.
