Section 7(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(1)Every petition under sub-section (2) of section 5 for cancellation or revision of any of the orders, acts or proceedings of the Settlement Officer, shall be preferred to the Director of Settlements within 30 days from the date of service of such orders or proceedings of the Settlement Officer:Provided that the Director of Settlements 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.
