206. Admission of appeal after period of limitation.
- Any appeal under this Chapter may be admitted after the period of imitation prescribed therefor, when the appellant satisfies the office or the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] [to whom or to which] [The words 'to whom or to which' were substituted for the words 'to whom' by the Adaptation of Indian Laws Order in Council.] he appeals that he had sufficient cause for not presenting the appeal within such period.No appeal shall lie against order passed under this section admitting an appeal.
