Section 5 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
5. Period within which appeal against an order under the proviso to section 4(g) can be filed.
- Every appeal against an order under the proviso to clause (g) of section 4, deciding the question whether a person is prima facie entitled to ryotwari patta in respect of a land or not, shall be preferred within thirty days from the date of such order or within such further time, as the appellate authority may, in its discretion, allow.
