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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(2)No such application made or appeal and revision petition filed shall be admitted after the period of limitation prescribed therefor in the Act and these Rules on the ground that the applicant or appellant or petitioner had sufficient cause for not preferring the application or appeal of petition within such period.