Section 6 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
6. Period within which appeal against an order under proviso to section 3(d) can be filed.
- Every appeal against an order under the proviso to clause (d) of section 3 deciding the question whether a ryot or a landholder is to be dispossessed or not, shall be preferred within thirty days from the date of communication of such order or within such further time as the appellate authority may, in its discretion, allow.
