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

State of West Bengal - Subsection

Section 9(2) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(2)The authority appointed to heat appeals may entertain an appeal even after the expiry of the period of sixty days, if he is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.