Section 31C(2) in The Delhi Development Authority Act, 1957
(2)An appeal under this section shall be filed within thirty days from the date of the order appealed against: [Inserted by Act 38 of 1984, section 6 ]PROVIDED that the Appellate Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period. [Inserted by Act 38 of 1984, section 6 ]
