Section 9(2) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
(2)An appeal under sub-section (1), shall be preferred-(a)in the case of an appeal from an order under Section 5, within 15 days from the date of,the Publication of the order under sub-section (1) of that section; and(b)in the case of an appeal from an order under Section 7 within fifteen days from the date on which the 'order is communicated to the appellant : Provided that the appellate officer may entertain the appal after the expiry of the said period of fifteen days , if he is satisfied that the appellant was prevented sufficient cause from filling the appeal in time.
