Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(3)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959 (b)The appellate authority may entertain an appeal on sufficient cause being shown after the expiry of the time limit prescribed therefor.