Section 8(3) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(3)If any application is made, it shall be within 90 days from the date of the order in which the applicant is aggrieved or a right of an interested person is denied or any cause of action arises in any matter in relation to a waqf and its properties:provided that in the case of any delay in filing application before the Tribunal, the applicant may file a supporting application with affidavit for condoning the delay by adducing proper cause for such delay and the Chairman of the Tribunal if satisfied may condone such delay and allow the applicant to file an application for relief sought for on such application.
