Section 12(4) in Tamil Nadu Regulation of Rights And Responsibilities of Landlords And Tenants Rules, 2019
(4)When an appeal is presented after the expiry of period of limitation as specified in the Act, the Memorandum shall be accompanied by an application supported by an affidavit setting forth the fact on which appellant relies to satisfy the Rent Tribunal that he has sufficient cause for not preferring an appeal within the period of limitation.
