Section 7 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
7. Revision petition to the Director of Settlements.
(1)Every petition under sub-section (2) of section 5 for cancellation or revision of any of the orders, acts or proceedings of the Settlement Officer, shall be preferred to the Director of Settlements within 30 days from the date of service of such orders 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.(2)Revision petition to the Commissioner, Land Administration.-Any person aggrieved by any of the orders, acts or proceedings of the Director of Settlements or of the District Collector including those passed, done or taken in the exercise of revisional powers may prefer a revision petition to the Commissioner, Land Administration.(3)Every such petition shall be preferred within thirty days from, the date of service of the order or proceedings of the Director of Settlements or of the District Collector, as the case may be:Provided that the Commissioner, Land Administration may admit a petition preferred after the expiry or the period aforesaid, if he is satisfied that the petitioner has sufficient reason for not preferring the petition within the said period.
