Section 10 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
10. Vesting of buildings.
(1)The Settlement Officer shall enquire into the claims of any person for a decision as to in whom the building shall vest under section 14 of the Act.(2)The provisions of rule 8 as in enquiry shall apply mutatis mutandis in regard to such claims.(3)The power of the Settlement Officer specified in sub-rule (1) shall "be exercisable also by the Assistant Settlement Officer subject, to revision by the Settlement Officer, the Director of Survey and Settlement and the Commissioner of Land Administration. Such revision petitions, other than, the revision to the Commissioner of Land Administration, shall be preferred with in thirty days from the date of communication of the order sought to be revised and the revision petition to the Commissioner of Land Administration shall be preferred within sixty days from the date of communication of the order sought to be revised. The Commissioner of Land Administration may, at any time in his discretion, suo motu call for, examine and revise, if necessary, any order passed or proceeding recorded by the Assistant Settlement Officer, the Settlement Officer or the Director of Survey and Settlement:Provided that the Assistant Settlement Officer, the Settlement Officer, the Director of Survey and Settlement or the Commissioner of Land Administration shall not pass any order prejudicial to any person unless he has had a reasonable opportunity of making his representations.
