Section 12(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)Every appeal referred to in sub-section (1) shall be referred within fifteen days from the date of service of the order on the person concerned :Provided that where the Appellate Officer is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of fifteen days, he may allow the appeal to be preferred within a further period of thirty days.
