Section 33(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Any person aggrieved by an order made by the competent authority under this Act, not being an order under section 12 or an order under sub-section (1) of section 29, may, within thirty days of the date on which the order is communicated to Mm, prefer an appeal to such authority as may be prescribed (hereafter in this section referred to as the appellate authority):Provided that the appellate authority may entertain the appeal after the expiry of the said period of thirty days if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
