Section 10A in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
10A. [ [Inserted by GO. Ms. No. 1232, dated the 27th July 1984.]
(1)Any person aggrieved by the orders of the assigning authority under sub-rule (2) of rule 9 may, within thirty days from the date of such order, appeal to the appellate authority. In computing the period of thirty days, the day on which the order appealed against was pronounced or communicated and the time required for obtaining a certified copy of that order, shall be excluded. On all copies issued, the date of the order, the date of communication, the date of the application for copy and the date on which the copy was ready for delivery shall be entered. The Court-fee payable in respect of an appeal shall be one rupee:Provided that the appellate authority may, in his discretion, allow further time not exceeding thirty days for the filing of any such appeal if he is satisfied that the appellant had sufficient cause for not preferring the appeal within the period specified in this rule.(2)No appeal shall be admitted unless accompanied by certified copies of the order or orders appealed against.(3)On receipt of an appeal, the appellate authority may, after giving the parties a reasonable opportunity of being heard, pass such orders as he deems fit.(4)The orders in appeal shall be communicated to the parties concerned.(5)If in a case where no appeal has been presented under rule 10-A, at any time within five years of the date of the order passed under rule 9 (2), the appellate authority is satisfied that there has been a material irregularity the procedure or that the order was grossly inequitable or that it was passed under a mistake of fact, he may set aside, cancel or in any way modify order.]
