Section 6 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
6. Period within which appeal against an order under the proviso to section 3(d) can be filed.
- Every appeal against an order under the proviso to clause (d) of section 3, deciding the question whether a person is prima facie entitled to a ryotwari patta in respect of a land or not, shall be preferred within thirty days from the date of such order or within such further time, as the appellate authority may, in its discretion, allow.
