Section 9(1) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
(1)Any person aggrieved by an order of requisition jade by the competent authority under section 3 may, fifteen days from the date of the service of the order, appeal to the Government:Provided that the Government may entertain the appeal expiry of the said period of fifteen days, if they are satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
