Section 10(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)The landholder of an under-tenure estate or any other person interested may, within three months from the notified date, or such further time [not exceeding two months] [Inserted by section 3(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).] as the appropriate Settlement Officer may, in his discretion allow, apply to him for a decision as to whether such estate was created before or after the date on which the principal estate was permanently settled:[Provided that in respect of an estate notified before the date of commencement of section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958, the period of two months aforesaid shall be computed from the date of such commencement.] [This proviso was added by section 3(ii) by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
