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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(2)An appeal under sub-section (1) shall be preferred within such period as may be prescribed:Provided that the appellate officer may entertain the appeal after the expiry of the prescribed period, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.