Section 45(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(3)An appeal under this section shall be preferred within thirty days from the date of the order appealed against:Provided that the Appellate Board or, as the case may be, the Administrative Tribunal, may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.
