Section 18(4) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(4)Any person aggrieved by the a order or decision of the District Registrar under sub-section (2) giving may, within one month from the date of order or decision, appeal to the Divisional Registrar;Provided that, the Divisional Registrar may admit the appeal after expiry of the period of one month, if the appellant satisfies him that he had sufficient cause for not preferring the appeal within the period.
