Section 6(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(2)Every Assistant Settlement Officer shall be subordinate to the Settlement Officer and shall be guided by such lawful instructions as he may issue, from time to time, and the Settlement Officer shall also have power to revise within such period as may be prescribed any of the orders, acts or proceedings of the Assistant Settlement Officer, other than those in respect of which an appeal lies to the Tribunal.
