Section 25(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)No such application made or appeal and revision petition filed shall be admitted after the prior of limitation prescribed therefor in the Act and these rules on the ground that the applicant or the appellant or the petitioner had sufficient cause for not preferring the application or appeal or petition within such period.
