Section 31(2) in The M.P. Accommodation Control Act, 1961
(2)An appeal under sub-Section (1) shall be preferred within thirty days from the date of the order made by the Rent Controlling Authority :Provided that in computing the period of thirty days the period requisite for obtaining a copy of the order shall be excluded :Provided further that the Judge may for sufficient reasons allow an appeal after the expiry of the said period.
