Section 55(1) in Telangana Housing Board Act, 1956
(1)Any person aggrieved by an order of the competent authority under [sub-section (2) or sub-section (2-A) of section 52] [Substituted by Act No.18 of 1971.] or section 53 may, within one month from the date of the confirmation of the order under section 52, or the date of the service of the notice under section 53, as the case may be, prefer an appeal to the appellate authority:Provided that the appellate authority may entertain the appeal after the expiry of the said period of one month if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
