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[Cites 0, Cited by 0] [Section 254] [Entire Act]

NCT Delhi - Subsection

Section 254(2) in The New Delhi Municipal Council Act, 1994

(2)An appeal under this section shall be filed within thirty days from the date of the order or notice appealed against:Provided that the Appellate Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period.