Section 51(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Any person deeming himself aggrieved by any decision of the Tribunal under sections 43 to 50 may, within three months from the date of such decision or such further time [not exceeding six months] [Inserted by section 4(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).] as the Tribunal may in its discretion allow, appeal to a Special Tribunal consisting of two Judges of the High Court nominated from time to time by the Chief Justice in that behalf:[***] [The two provisos were omitted by section 4(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).]
