Section 11(1) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(1)Any person aggrieved by an order of the competent authority passed under section 6 or 8 may, within a period of thirty days from the date of the order, prefer an appeal to such authority and in such form and manner, as may be, prescribed :Provided that the appellate authority may admit an appeal after the prescribed period, if sufficient cause is shown.
