Section 9(1) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(1)Any person aggrieved by an award or order made by the special officer may, within thirty days from the date of the award or order, prefer an appeal to the Collector in such form and manner as be prescribed :Provided that the Collector may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
