Section 33(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(1)Any person aggrieved by an order of the Certification Authority may appeal within sixty days from the date of such order to the Tribunal:Provided that the Tribunal may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within said period of sixty days, permit the appellant to prefer the appeal in further period of sixty days from the date of order appealed against.
