Section 15(1) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
(1)Any person aggrieved by an order of the Administrator under [sections 5, 8, 9, 11, 13] [Substituted vide Punjab Act 16 of 1981.] or sub-section (2) of section 14 may, within thirty days from the date of communication to him of such order, prefer an appeal to the Commissioner of the Division in which the new mandi township is situated :Provided that the Commissioner may entertain an 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 :Provided further that the provisions relating to the deduction of period spent in obtaining copies of orders contained in the Indian Limitation Act, 1908, shall apply in computing the period of limitation.
