Section 70(3) in Maharashtra Housing and Area Development Act, 1976
(3)The period within which an appeal under sub-section (1) may be preferred shall -(a)in the case of an appeal from an order under section 66 be not later than 30 days from the date of the service of the notice relating to the order under sub-section (1) of that section, and(b)in the case of an appeal from an order under section 67 be not later than 30 days from the date of the service of the notice .relating to the order under sub-section (1) or (2) of that section, as the case may be :Provided that, the appellate officer may entertain the appeal after the expiry of the said period of 30 days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
