Section 79(6) in Himachal Pradesh Waqf Rules, 2016
(6)Replication to the written statement preferred before the Tribunal may not be entertained after sixty days have elapsed from the date of filing the written statement:Provided that if the Tribunal is satisfied that the applicant was prevented by sufficient cause from filing the replication within the said period of sixty days, it may entertain the replication with in a further period of thirty days, but not thereafter.
