Section 54 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
54. Time barred application, appeal or revision petition to be dismissed.
(1)Subject to the provisions of the Act and these Rules, every application made and every appeal and revision petition presented to the authorities or officers having jurisdiction under the Act and these Rules, after the period of limitation prescribed therefor in the Act and these Rules, shall be dismissed although limitation has not been set up as a defence.(2)No such application made or appeal and revision petition filed shall be admitted after the period of limitation prescribed therefor in the Act and these Rules on the ground that the applicant or appellant or petitioner had sufficient cause for not preferring the application or appeal of petition within such period.
