Section 80 in Chhattisgarh Minor Mineral Rules, 2015
80. Limitation of appeal.
- No appeal shall be entertained unless presented within sixty days from the date of the order and in computing the period aforesaid, time requisite for obtaining a copy of the said order shall be excluded :Provided that any such appeal may be entertained by an Appellate Authority after the said period, if the appellant satisfies authority that he has sufficient cause for not making the application for appeal within time.
