Section 35 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
35. Condonation of period of Limitation in certain cases.
- An appeal may be admitted after the period prescribed up to 6 months when the appellant satisfies the appellate authority that he had sufficient cause for not presenting the appeal within such period.If the period prescribed expires on a day when the office of the appellate authority is closed, the appeal may be presented on the day the office re-opens.
