Section 12(3) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(3)Any person aggrieved by any order of the Authorised Officer under this Act may, within thirty days from the date of such order, prefer an appeal to the Government or any officer specially empowered by the Government in this behalf:Provided that the Government or the officer so empowered may entertain the appeal after the expiry of the said period of thirty days if they are, or he is, satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
