Section 73(2) in Kerala District Administration Act, 1979
(2)A petition for review under sub-section (1) shall be presented within thirty days from the date of the Act or the service of the order or notice complained of :Provided that the time occupied in obtaining copies of the order or notice complained against shall be excluded from the computation of the said period of thirty days :Provided further that a petition may be presented after the said period of thirty days if the aggrieved person satisfies the appropriate authority that he was prevented by sufficient cause from preferring the petition within the said period.
