Section 5 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
5. Disposal of appeals under section 5.
(1)Every appeal under sub-section (1) of section 5 shall be in Form II and shall be accompanied by a certified copy of the order appealed against and shall be made to the appellate authority within a period of ninety days from the date of receipt of the order appealed against:Provided that the appellate authority may admit an appeal filed after the prescribed period, if the appellate authority, for reasons to be recorded in writing, is satisfied that the appellant had sufficient cause for not filing the appeal within that period.(2)On receipt of an appeal, the appellate authority shall issue a notice to the appellant, the respondent or respondents, as the case may be, fixing a date for hearing and directing the parties to appear on the date specified therein and make their representations.(3)On the date fixed for the hearing or on any date to which the hearing may be adjourned, the appellate authority shall hear the parties and pass orders modifying the order or allowing the appeal or dismissing or remanding it for fresh disposal in accordance with the directions issued by it.(4)Every order passed by the appellate authority shall be communicated to the parties concerned.
