Section 25(2) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(2)Every application to the High Court for the exercise of its power under subsection (1) shall be preferred within one month from the date on which the order or proceeding to which the application relates is communicated to the applicant:Provided that the High Court, may in its discretion, allow further time not exceeding one month for the filling of any such application, if it is satisfied that the applicant had sufficient cause for not preferring the application within the time specified in this sub-section] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].
