Section 8A(1) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(1)The Government or any person objecting to any decision of the Tribunal may, within a period of sixty days from the date of that decision; appeal against such decision to the High Court:Provided that the High Court may admit an appeal preferred after the expiration of the period of sixty days aforesaid if it is satisfied that the appellant has sufficient cause for not preferring the appeal within the said period.
