Section 50 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
50. Appeal to Director of Settlements.
(1)Every appeal against an order of the Settlement Officer under section 66 shall be preferred to the Director of Settlements within thirty days from the date of communication of the order.(2)On receipt of the appeal, the Director of Settlements shall fix a date of hearing and issue notices in Form No. 22 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.
