Section 48(1) in The Orissa Housing Board Act, 1968
(1)Any person aggrieved by an order of the competent authority under Section 45 or Section 46 may, within one month of the date of the service of notice under Section 45 or Section 46, as the case may be, prefer an appeal to the District Judge of the district in which the premises are situate :Provided that the appellate authority may entertain the appeal after the expiry of the said period of one month, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
