Section 25(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)Every application to the High Court for the exercise of its power under sub-section (1) shall be preferred within one month from the date on which the order or proceeding to which the application relates is communicated to the applicant:Provided that the High Court may, in its discretion, allow further time not exceeding one month for the filing of any such application, if it is satisfied that the application had sufficient cause for not preferring the application within the time specified in this sub-section.] [Inserted by section 10(4) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
