Section 5(1) in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
(1)Every appeal under sub-section (1) of section 5 shall be in Form II and shall be accompanied by a certified copy of the order appealed against and shall be made to the appellate authority within a period of ninety days from the date of receipt of the order appealed against:Provided that the appellate authority may admit an appeal filed after the prescribed period, if the appellate authority, for reasons to be recorded in writing, is satisfied that the appellant had sufficient cause for not filing the appeal within that period.
