Section 17(1) in The Bihar Bhoodan Yagna Act, 1954
(1)An appeal shall lie within sixty days of the date of the order of the Revenue Officer-(a)if passed under Sections 18, 21 or 22, to the prescribed authority; and(b)if passed under Sections 11 or 15-(i)to the Commissioner of the Division, if such order was passed by the Collector; and(ii)to the Collector, if such order was passed by any other Officer:Provided that any such appeal may be admitted after sixty days of the date of the order appealed against if the appellate authority is satisfied that the appellants was prevented by sufficient cause from preferring the appeal within such period.
