Section 42(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Every such appeal shall be made within thirty days from the date of communication of the order passed by the Controller: Provided that, the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time, but in no case the period shall exceed ninety days.
