Section 5 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
5. Revision by the Director of Settlements and Settlement Officer.
- Every petition under sub-section (2) of section 5, or under sub-section (2) of section 6, as the case maybe, for revision of the order, act or proceeding of the Settlement Officer or the Assistant Settlement Officer, shall be preferred in Form No. 4 to the Director of Settlements or, to the Settlement Officer as the case may be, within thirty days from the date of communication of the order, or of the date of the act complained of:Provided that the Director of Settlements or the Settlement Officer, as the case may be, may admit a petition preferred after the period aforesaid, if he is satisfied that the petitioner had sufficient cause for not preferring the petition within the said period.
