Section 6 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
6. Revision by [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.].
- Every petition under clause (c) of section 7 for revision of the order, act or proceeding of the Director of Settlements shall be preferred 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.] in Form No. 4 within sixty days from the date of communication of the order or of the date of the act complained of:Provided that [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.] may admit a petition preferred after the period aforesaid, if it is satisfied that the petitioner had sufficient reason for not preferring the petition within the said period.
