Section 28 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
28. Limitation for application under section 54.
- An application under section 54 shall be made within six months of the date of the order against which it is filed:Provided that in computing the period of limitation the time spent in obtaining certified copies of the orders and the grounds of appeal, if any, filed under sub-section (3) or sub-section (4) of section 30 required to accompany the application shall be excluded:Provided further that an application may be admitted after the periods of limitation prescribed it the applicant satisfies the authority competent to take action under section 54 that he had sufficient cause for not making the application within such period.
