Section 8(1) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
(1)Any person aggrieved by an order of the competent authority under this Act, may, within fifteen days of such order, prefer an appeal to the State Government:Provided that the State Government may entertain the appeal after the expiry of the said period of fifteen days, if it is satisfied that the applicant was prevented by sufficient cause from filing the appeal in time.
