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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(3) in Sikkim Agricultural Land Ceiling and Reforms Act, 1977

(3)The Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing appeals, in time.