Section 34(6) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(6)Any person deeming himself aggrieved by an order made under sub-section (1) or sub-section (5) may, within three months from the date of the order or such further time as the Board of Revenue2 may, in its discretion allow, appeal to the Board; and the Board shall, after giving the applicant a reasonable opportunity of being heard, pass such orders on the appeal as it thinks fit.
