Section 16(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(3)Any such petition shall be preferred within thirty days from the date of communication of the order of the Tahsildar:Provided that the District Collector may admit a petition after the period aforesaid, if he is satisfied that the petitioner had sufficient cause for not preferring the petition within the said period.
