Section 45(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)Where under this Act an appeal or application for revision may be preferred to any authority or officer within, a prescribed period or within such further time not exceeding a specified period as may be allowed by such authority or office, the further time aforesaid shall not computed on and from the expiry of such prescribed period computed in accordance with the provisions of subsections (2) and (3).
