Section 7(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)Revision petition to the Commissioner, Land Administration.-Any person aggrieved by any of the orders, acts or proceedings of the Director of Settlements or of the District Collector including those passed, done or taken in the exercise of revisional powers may prefer a revision petition to the Commissioner, Land Administration.
