Section 39(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)Any person deeming himself aggrieved by an order made [under sub-section (1) or sub-section (4-a)] [Substituted for 'under sub-section (1)' by section 2(6) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1961 (Tamil Nadu Act 18 of 1961).] may, within three months from the date of the order or such further time as the Board may in its discretion allow, appeal to the [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G.O. Ms. No. 2675, Revenue, dated the 1st December 1980.]; and the Board shall, after giving the applicant a reasonable opportunity of being heard, pass such orders on the appeal as it thinks fit.
