Section 21(4) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(4)Where an appeal is preferred after the period of limitation prescribed therefor in sub-section (1) of section 41, it shall be accompanied by a petition for condoning the delay. The petition shall be supported by an affidavit setting forth the grounds on which the applicant relies to satisfy the Tribunal that he had sufficient reason for not preferring the appeal within such period.
