Section 39(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Any person aggrieved by any decision or order of [the prescribed authority or the Assistant Collector of the First Grade] [Substituted for the words 'the prescribed authority' by Punjab Act No. 16 of 1962, section 11.] may, within thirty days from the date of the decision or order excluding the time spent in obtaining the copies of such decision or order, prefer an appeal to the Collector in such form and manner as may be prescribed :Provided that the Collector may entertain the appeal after the expiry of the said period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
