Section 10(1) in The Capital of Punjab (Development and Regulation) Act, 1952
(1)Any person aggrieved by an order of the Estate Officer made under [section 8 or 8-A] [Central Act 17 of 1923.] may, within thirty days of the date of the communication to him of such order, prefer an appeal to the Chief Administrator in such form and manner as may be prescribed :Provided that the Chief Administrator may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
