Section 6(1) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
(1)Any person aggrieved by on order made under section 4 or section 5 may, within thirty days from the date of communication of the order, prefer an appeal to the Commissioner:Provided that if there be no Commissioner such appeal shall lie to the Financial Commissioner:Provided further that the Commissioner, or as the case may be, the Financial Commissioner, may entertain the appeal after the expiry of the said period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
