Section 40(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(3)The amount of rent fixed by the District Collector under sub-section (2) may be questioned by petition presented to the Board of Revenue within three months of the date of publication of the order under the said sub-section, but subject to the result of such petition, the order of the District Collector fixing the amount of rent under sub-section (2) shall be final and shall not be liable to be questioned in any Court of Law:Provided, however, that the [Board of Revenue] [Vide section 10(1) of the Tamil Nadu Act 36 of 1980, any reference to the Board of Revenue shall be deemed to be a reference to the State Government or the appropriate authority specified in the notification under sub-section (1) of section 4 of the said Act. Now, Commissioner of Revenue Administration, vide G.O. Ms. No. 2676, Revenue, dated the 1st December 1980.] shall have power on sufficient grounds to entertain a petition presented after the expiration of the period of three months.
