Section 18(1) in The Haryana Ceiling of Land Holdings Act, 1972
(1)Any person aggrieved by any decision or order of the prescribed authority, not being the Collector, may, within [fifteen days] [The words 'thirty days' substituted by Haryana Act 40 of 1976.] from the date of the decision or order, prefer an appeal to the Collector in such form and manner as may be prescribed :Provided that the Collector may entertain the appeal after the expiry of the said period of [fifteen days] if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
