Section 46(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)Against any decision of the Tribunal under sub-section (2) of section 12, and sections 38 to 45, the Government may, within six months from the date of the decision, and any person aggrieved by such decision may, within three months from the date of such decision, appeal to a Special Appellate Tribunal consisting of two Judges of the High Court nominated, from time to time, by the Chief Justice in that behalf:Provided that the Special Appellate Tribunal may, in its discretion, allow further time not exceeding three months for the filing of such appeal.
