Section 15(1) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(1)Any assessee [xxx] [Omitted by Act No.14 of 2012.] aggrieved by any order passed by [any assessing authority] [Substituted for the words 'any authority' by Act No.14 of 2012.] under the provisions of this Act, [xxx] [Omitted by Act No.16 of 2008.] may within thirty days from the date on which the order was served on him, appeal to the appellate authority:Provided that the appellate authority may for sufficient cause shown admit an appeal preferred after the expiry of the period of thirty days aforesaid.
