Section 7 in Kerala Cashew Factories (Requisitioning) Act, 1979
7. Appeals from decision of Tribunal.
- Any person aggrieved by any decision of the Tribunal may, within thirty days from the date of such decision, prefer an appeal to the High Court against such decision:Provided that the High Court may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient case from filing the appeal in time.
