Section 9(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)An appeal under Sub-section (1) shall be preferred-(a)in the case of any appeal from the order under Section 5, within [twelve days] [Substituted by Act 2 of 1983.] from the date of publication of the order under Sub-Section (1) of that section; and(b)in the case of in appeal from an order [under Section 4-A or Section 7] [Substituted by Act 2 of 1983.] within [twelve days] [Substituted by Act 2 of 1983.] from the date on which the order is communicated to the appellant.Provided that the appellate authority may entertain the appeal after the expiry of the said period of [twelve days] [Substituted by Act 2 of 1983.] if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.[Transitory provision [Transitory provision Section 8 (2) Orissa Act 2 of 1983.] - All appeals filed under Section 9 of the Principal Act and pending in the Court of a District Judge on the date of commencement of this Act shall stand transferred to the Revenue Divisional Commissioner within whose jurisdiction the concerned premises are situate and shall be disposed of by him in accordance with the provisions contained in that Section.]
