Section 20(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
(2)An appeal under sub-section (2) shall be filed within 60 days of the date on which the aggrieved party is informed of the order against which he appeals :Provided that the Appellate Authority may for sufficient cause entertain an appeal filed after the expiration of the said 60 days.
