Section 39(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(4)A copy of every order passed under sub-section (1) shall be communicated to every landholder concerned, and also to every applicant under sub-section (2).[(4-a) (i) The Director may, at any time either suo motu or on the application of any person, review an order passed by him under sub-section (1) on any one or more of the following grounds, namely: -
