(8)Where the [Taluk Land Board] [Substituted by Act 17 of 1972.] determines the extent of the land to be surrendered by any person without hearing any person interested, such person may, within sixty days from the date of such determination, apply to the [Taluk Land Board] [Substituted by Act 17 of 1972.] to set aside the order and, if he satisfies the [Taluk Land Board] [Substituted by Act 17 of 1972.] that he was prevented by any sufficient cause from appearing before the [Taluk Land Board] [Substituted by Act 17 of 1972.] it shall set aside the order and shall proceed under Sub-section (5) or Sab-section (7), as the case may be.
