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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(2) in Telangana Mining Settlements Act, 1956

(2)An appeal may be admitted after the period prescribed therefor under this Act or the rules or bye-laws made thereunder, if the appellant satisfied the appellate authority that he has sufficient cause for not preferring the appeal within such period.