Section 116(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Any person aggrieved by an order of the Collector may, within sixty days from the date of the order, prefer an appeal to the Commissioner, in form and manner, as may be prescribed:Provided that the Commissioner may entertain the appeal after the expiry of the said period of sixty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
