Section 22(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)Subject to the provisions of the Act and these rules, every application made and every appeal and revision petition presented to the authorities or officers having jurisdiction under the Act and these rules, after the period of limitation prescribed therefor in the Act and these rules, shall be dismissed, although limitation has not been set up as a defence.
