Section 10A(5) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(5)If in a case where no appeal has been presented under rule 10-A, at any time within five years of the date of the order passed under rule 9 (2), the appellate authority is satisfied that there has been a material irregularity the procedure or that the order was grossly inequitable or that it was passed under a mistake of fact, he may set aside, cancel or in any way modify order.]
