Section 79(5) in Himachal Pradesh Waqf Rules, 2016
(5)Written statement to the application preferred before the Tribunal may not be entertained after sixty days have elapsed from the date of filing the application.Provided that if the Tribunal is satisfied that the respondent was prevented by sufficient cause from filing the written statement within the said period of sixty days, it may entertain the written statement within a further period of thirty days, but not thereafter.
