Section 38 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
38. Appeal to Director of Survey and Settlements.
(1)Every appeal against an order of the Settlement Officer under section 53 shall be presented to the Director of Survey and Settlement within thirty days from the date of receipt of the order.(2)On receipt of the appeal, the Director of Survey and Settlement shall fix a date for hearing and issue notice in Form No. 16 to the parties concerned. He shall give them a reasonable opportunity of being heard before passing orders.(3)[ The Director of Survey and Settlement, Madras, may of his own motion, call for and examine the record of the Settlement Officer in respect of any proceedings under section 53 of the Act, to satisfy himself as to the regularity of such proceedings, or the correctness, legality or propriety of any decision passed or order made therein; and, if, in any case, it appears to the Director of Survey and Settlement that any such decision or order should be modified, omitted, reversed or remitted for reconsideration, he may pass order accordingly.] [Added by G.O. Ms. No. 1, C. T. & R. E., dated the 2nd January 1986.]
