Section 16(4) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(4)Every application to the Government for the exercise of their powers under this section shall be made within two months from the date on which the order, decision or direction to which the application relates was communicated to the applicant:Provided that the Government may, in their discretion, allow further time not exceeding one month for the making of any such application if they are satisfied that the applicant had sufficient cause for not making the application in time.
