Section 62 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
62. [ Time-limit for presenting an application for revision to the Land Commissioner under section 82. [Added by G. O. Ms. No. 1281, Revenue, dated the 23rd March 1974.]
(1)Every application to the Land Commissioner for revision under section 82 shall be presented within sixty days from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant:Provided that the Land Commissioner may admit an application presented within thirty days after the said period if he is satisfied that the applicant had sufficient cause for not presenting it within the said period.(2)The power of suo motu revision under section 82, shall be exercised by the Land Commissioner within a period of three years from the date of the order, decision or proceedings referred to in the said section.][63. Permission to Public Trust to acquire or to hold land acquired.(1)if any Public Trust created before the 1st March 1972 desires to acquire any land in excess of the ceiling area and if any Public Trust created after the 1st March 1972 desires to acquire any land, for the purposes referred to in Section 37-B, it shall make an application in writing to the Government in the Revenue Department in Form 38.(2)If any Public Trust created before the 1st March 1972 desires,-(a)to hold any land acquired in excess of the ceiling area before the 25th November 2010;(b)to hold any land acquired in excess of the ceiling area after the 25th November 2010, for the purposes referred to in Section 37-B, it shall make an application in writing to the Government in the Revenue Department in Form 38,-(i)within a period of one hundred and eighty days from the 25th November 2010:(ii)within a period of one hundred and eighty days from the date on which such lands were acquired through registered documents:Provided that the Government in Revenue department may admit an application presented after the expiration of the prescribed period, if the Government in Revenue department is satisfied that the applicant concerned has sufficient cause for not presenting it within the said period.(3)If any Public Trust created after the 1st March 1972 desires,-(a)to hold any land acquired before the 25th November 2010;(b)to hold any land acquired after the 25th November 2010, for the purposes referred to in Section 37-B, it shall make an application in writing to the Government in the Revenue Department in Form 38,-(i)within a period of one hundred and eighty days from the 25th November 2010;(ii)within a period of one hundred and eighty days from the date on which such land were acquired through registered documents:Provided that the Government in Revenue department may admit an application presented after the expiration of the prescribed period, if the Government in Revenue department is satisfied that the applicant concerned has sufficient cause for not presenting it within the said period.] [Substituted by SRO A-35(a)2010 vide G.O.Ms.No. 622, Revenue (LR-3(1)) 25.11.2010, w.e.f. 25.11.2010.]
