Section 94(3) in Rajasthan State Highways Act, 2014
(3)Any person aggrieved by a decision or order of the Divisional Commissioner or Member of the Authority, as the case may be, may file an appeal to the High Court within sixty days from the date of communication of the decision or order to him, on any one or more of the grounds specified in section 100 of the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908):Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allow it to be filed within a further period not exceeding sixty days.
