Section 8 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
8. Revision petition to the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
(1)Any person aggrieved by any of the orders, acts, or proceedings of the Director of Settlements or of a District Collector including those passed, done or taken in the exercise of revisional powers, may prefer a revision petition to the Board of Revenue.(2)Every such petition shall be preferred within sixty days from the date of communication of the order or proceedings of the Director of Settlements or of a District Collector, as the case may be:Provided that the Board of Revenue may admit a petition preferred after the expiry of the period aforesaid, if it is satisfied that the petitioner had sufficient reason for not preferring the petition within the said period.
