Section 6(1) in Tamil Nadu Inams (Supplementary) Act, 1963
(1)Against the decision of the Settlement Officer under sub-section (2) of section 5, the State Government, or any person aggrieved by such decision may, within three months from the date of the decision, appeal to the Tribunal:Provided that the Tribunal may, in its discretion, allow further time not exceeding two months for the filing of any such appeal.
