Section 3 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
3. Form of application for settlement of dispute.
- Every application for the settlement of a dispute under section 4 shall be in Form I and shall be made to the authorised officer having jurisdiction over the area within a period of two months from the date on which the dispute arose:Provided that the application may be received by the authorised officer after the period of two months aforesaid, if the authorised officer, for reasons to be recorded in writing, is satisfied that the applicant had sufficient cause for not applying within that period.
