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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)An appeal under sub-section (1) shall be preferred within two months from the date on which the decision or order was communicated to him in the manner prescribed, but the prescribed authority may admit an appeal preferred after the said period of two months if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the said period.