(9)Notwithstanding anything contained in clause (a) of sub-section (8), where an appeal can not be disposed of within [forty eight calendar months] [Substituted by M.P. Act No: 19 of 2018.] by the Appellate Authority, the State Government may, by notification, for reasons to be recorded in writing, extend the period for the disposal of such appeals by such further period as may be specified in such notification.
