Section 14(1) in The Orissa Industrial Housing Act, 1966
(1)Any person aggrieved by an order of the Housing Commissioner under Section 8 or under Sub-section (2) of Section 12 may, within thirty days of the service of the order under the said sections prefer an appeal to the District Judge within whose jurisdiction the house is situate :Provided that the District Judge may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
