Section 13(1) in The Himachal Pradesh Requisition of Immovable Property Act, 1987
(1)Any person aggrieved by an award of the arbitrator made under section 9 may, within sixty days from the date of such award prefer an appeal to the High Court of Himachal Pradesh:Provided that the High Court may entertain the appeal after expiry of the said period of sixty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
