Section 62(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)Every application to the Land Commissioner for revision under section 82 shall be presented within sixty days from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant:Provided that the Land Commissioner may admit an application presented within thirty days after the said period if he is satisfied that the applicant had sufficient cause for not presenting it within the said period.
