Section 14(3) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(3)Any person aggrieved by a decision of the authorised officer may, within thirty days from the date of such decision, prefer an appeal to the Government:Provided that the Government may entertain the appeal after the expiry of the said period of thirty days, if they are satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
