Section 27 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
27. Time barred application, appeal or revision petition to be dismissed.
- Section 5 of the Limitation Act, 1963 (Central Act 36 of 1963) shall not apply to the applications, appeals or revision petitions coming under the purview of these rules. Subject to the provisions of the Act and these rules, every application made and every appeal and revision petition filed 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.
