Section 10 in The Tamil Nadu Acquisition of Hoardings Act, 1985
10. Time for appeal.
- No appeal under section 8 shall be preferred after the expiry of thirty days from the date on which the award appealed against was received by the appellant:Provided that the Tribunal may, in its discretion, allow further time not exceeding thirty days for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
