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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)An appeal shall be preferred within one month of the date on which the appellant was informed of the order appealed against:Provided that the Appellate Authority, if satisfied that the appellant was prevented from sufficient cause in filing the appeal within the time mentioned above, may consider the appeal filed after the said period.