Section 11(4) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(4)An appeal against the order of the District Registrar under sub-section (1) may be filed within three months from the date of the order;Provided that, the Divisional Registrar may, for reasons to be recorded in writing, entertain the appeal after the expiry of a period of three months from the date of the order of the District Registrar under sub-section (1), if he is satisfied that the appellant was prohibited, for the reasons beyond his control, from filing the appeal within a period of three months.
