Section 104 in The Haryana Canal and Drainage Rules, 1976
104. Limitation. [Section 65(2)(f)].
(1)The period within which an appeal may be filed shall be thirty days, unless any other period is expressly provided by the Act or these rules, but any appeal may be admitted after the prescribed period when the applicant satisfies the Court that he had sufficient cause for not presenting the appeal within that period.(2)If the prescribed period expires on a day when the Court is closed the appeal may be presented on the day the Court reopens.(3)The prescribed period shall be calculated from the date of decision or order appealed from and in computing such period, the day when the decision or order was made and the time required for obtaining a copy of the decision or order appealed against shall be excluded.
