Section 27(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(1)Any assessee objecting to an order passed under section 24 may appeal to the High Court within sixty days from the date on which the order was communicated to him:Provided that the High Court may admit an appeal preferred after the period of sixty days aforesaid if its is satisfied that the assessee had sufficient cause for not preferring the appeal within the period.
