Section 10 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
10. Appeal or review to be filed within the time
: - (a) An appeal under sub-section (1) of Section 76 or as the case may be the review application under Section 78 shall be presented within the period prescribed under the Act :Provided that if any doubt arises as to the date of receipt of the order by the party aggrieved, the decision of the Chairman thereon shall be final:Provided further that where an appeal or as the case may be, a review application is presented within the prescribed period, but is returned for rectification and if such appeal is again presented with all the defects rectified within the time allowed, it shall be deemed to have presented with all the defects rectified within the date specified, it shall also be deemed to have been presented in time.(b)When an appeal or as the case may be, a review application is presented after the period prescribed under the Act, it shall be accompanied by a petition supported by an affidavit setting forth the facts on which the appellant or as the case may be review applicant relies to satisfy the Tribunal that he had sufficient cause for not preferring the appeal or as the case may be the review application within such time with a specific prayer for condonation of delay before admitting the appeal or the review application within such time with specific prayer for condonation of delay before admitting the appeal or the review application. The Tribunal shall first dispose of the petition for condonation of delay before admitting the appeal or the review application.
