Section 15(9) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(9)Every appeal shall be preferred within thirty days from the date on which the order sought to be appealed against was communicated to the appellant:Provided that the Appellate Tribunal may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period, admit an appeal after the expiry of the aforesaid period of thirty days.
