Section 6 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
6. Revision petition to the Settlement Officer.
- Any person aggrieved by any of the orders, acts or proceedings of the Assistant Settlement Officer or the Officer who is exercising the powers delegated by the Settlement Officer in writing other than those in respect of which an appeal lies to the Tribunal, may prefer a revision petition to the Settlement Officer within thirty days from the date of service of the order or proceedings sought to be revised.
