Section 38(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)Any person aggrieved by an order under subsection (3) of section 6, sections 29, 32. 33 or sub-section (2) of section 35 may appeal to the prescribed authority, hereinafter in this Act, referred to as the "appellate authority", within such period and in such manner as may be prescribed:Provided that the appellate authority may entertain an appeal after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.
