Section 35(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] or the Government, as the case may be, may admit an appeal preferred after the period specified therein, if the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of 2001), w.e.f. the 20th February 2001.] is or the Government are satisfied that the appellant had sufficient cause for not preferring the appeal within that period.
