Section 60(1) in The Bihar State Housing Board Act, 1982
(1)Any person aggrieved by an order of the Competent Authority under Section 59 may, within one month from the date of service of the notice of such order, prefer an appeal to the Government or any officer duly authorised by the Government:Provided that the Government or any officer duly authorised by the Government may entertain the appeal after the expiry of the said period of one month if they are satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
