Section 10(b) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(b)When an appeal or as the case may be, a review application is presented after the period prescribed under the Act, it shall be accompanied by a petition supported by an affidavit setting forth the facts on which the appellant or as the case may be review applicant relies to satisfy the Tribunal that he had sufficient cause for not preferring the appeal or as the case may be the review application within such time with a specific prayer for condonation of delay before admitting the appeal or the review application within such time with specific prayer for condonation of delay before admitting the appeal or the review application. The Tribunal shall first dispose of the petition for condonation of delay before admitting the appeal or the review application.
