Section 8D(2) in Maharashtra Land Requisition Act, 1948
(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the service of the order made under sub-section (1) of section 8C:Provided that, the State Government 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 cause from filing the appeal in time.
