Section 8 in The M.P. Co-Operative Tribunal Regulations, 2000
8. Appeal or review to be filed within time.
(1)An appeal under Section 78 or under any other provision of the Act or review application under Section 77-A shall be presented within the prescribed period under the Act:Provided that if any doubt arises as to the date of receipt of the order by the party aggrieved, the decision of the Chairman thereon shall be final:Provided further that where an appeal or a review application is presented within the prescribed period, but is returned for rectification and if such appeal is again presented with all the defects rectified within the time allowed, it shall be deemed to have been presented within the prescribed period with all the defects rectified.(2)When an appeal or a review application is presented after the period prescribed under the Act, it shall be accompanied by a petition supported by an affidavit setting forth the facts on which the appellant or review applicant relies to satisfy the Tribunal that he had sufficient cause for not preferring the appeal or, the review application within such time, with a specific prayer for condonation of delay. The Tribunal shall first dispose of the petition for condonation of delay before admitting the appeal or the review application.
