Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(2) in Arunachal Pradesh Housing Board Act, 2014

(2)Every such appeal shall be preferred within a period of thirty days of the date of communication of the order:Provided that the Chairman or the Board, as the case may be, may entertain the appeal after the expiry of the period of thirty days if it is considered that the appellant was prevented by sufficient cause from filing the appeal in time.