- Any person who may be aggrieved by any decision or order of the Special Commissioner made under this act may appeal to the Commissioners of the division against such decision or order by a petition; but no such petition shall be received after the expiration of three months from the date of such decision or order, unless sufficient cause for the delay be shown to the satisfaction of the said Commissioner of the division, who shall have power to hear and determine the matter of every such petition of appeal.
