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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in Gujarat Regularisation of Unauthorised Development Act, 2011

(2)The State Government may appoint as many Appellate Officers as it may deem fit for different areas or part thereof :Provided that, the Appellate Officer 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.