Section 48(6) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(6)Any person deeming himself aggrieved by an order made under sub-section (1) or sub-section (5), may, within one month from the date of the order or such further time as the Director may, in his discretion allow, appeal to the Director; and the Director shall, after giving the appellant reasonable opportunity of being heard, pass such orders on the appeal as he thinks fit.
