Section 29(6) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(6)Any person deeming himself aggrieved by an order made under sub-section (1) or sub-section (5), may, within one month from the date of the order or such further time as the Board of Revenue may, in its discretion allow, appeal to the Board of Revenue and the Board shall, after giving the appellant a reasonable opportunity of being heard, pass such orders on the appeal as it thinks fit.
