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[Cites 0, Cited by 0] [Section 72A] [Entire Act]

State of Haryana - Subsection

Section 72A(2) in Haryana Housing Board Act, 1971

(2)Every such appeal shall be preferred within a period of thirty days of the date of communication of the order :Provided that the Chairman or the Board, as the case may be, may entertain the appeal after the expiry of the period of thirty days if it is convinced that the appellant was prevented by sufficient cause from filing the appeal in time.]