Section 14 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
14. The time within which appeals may be presented under this Act.
- Every appeal to a Rent Tribunal against the order of a Rent Court lying within its jurisdiction shall be made within 30 days from the date following the service of the order:Provided that the appeal may be received after the period of 30 days aforesaid if the applicant satisfied the Court that he has sufficient cause for not preferring the appeal within that period.
