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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Kerala Land Tax Act, 1961

(3)The appeal shall be presented within thirty days of the receipt of the order appealed against, but the appellate authority may admit an appeal after the expiration of the period of aforesaid if it is satisfied that the appellant had sufficient cause for not presenting the appeal within that period.