Section 7 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
7. Revision petition to the Settlement Officer.
- Every petition under sub-section (2) of section 5 for revision of the order, act or proceeding of an Assistant Settlement Officer shall be preferred to the Settlement Officer within thirty days from the date of communication of the order, or of the date of the Act complained of:Provided that the Settlement Officer 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.
