Section 78(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The Land Tribunal may admit an appeal presented after the expiration of the period mentioned in sub-section (1), [but not exceeding thirty days] [Inserted by section 3(15)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Lind) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).], if it is satisfied that the party concerned had sufficient cause for not presenting it within the said period.
