Section 86(1) in Tamil Nadu State Housing Board Act, 1961
(1)Any prison aggrieved by an order of the competent authority under section 84 or 85 may, within one month from the date of service of the notice of such order, prefer an appeal to the Government:Provided that the Government may entertain the appeal after the expiry of the said period of one month if they are satisfied that the appellant was prevent by sufficient cause from filing the appeal in time.
