Section 6 in Tamil Nadu Inams (Supplementary) Act, 1963
6. Appeal.
(1)Against the decision of the Settlement Officer under sub-section (2) of section 5, the State Government, or any person aggrieved by such decision may, within three months from the date of the decision, appeal to the Tribunal:Provided that the Tribunal may, in its discretion, allow further time not exceeding two months for the filing of any such appeal.(2)In deciding an appeal under this section, the Tribunal shall follow such procedure as may be prescribed.
