Section 9(2) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(2)An appeal under sub-section (1) shall be preferred,—(a)in the case of an appeal from an order under section 5, within twelve days from the date of publication of the order under sub-section (1) of that section;(b)in the case of an appeal from an order under section 5B or section 7, within twelve days from the date on which the order is communicated to the appellant; and(c)in the case of an appeal from an order under section 5C, within twelve days from the date of such order:Provided that the appellate officer may entertain the appeal in exceptional cases after the expiry of the said period, if he is satisfied for reasons to be recorded in writing that there was compelling reasons which prevented the person from filing the appeal in time.
