Section 6(c) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(c)to cancel or revise, within such period as may be prescribed, any of the orders, acts or proceedings of [the Settlement Officers] [Substituted for the expression 'the Settlement Officer' by section 6 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).], other than those in respect of which an appeal lies to the Tribunal.
