Section 79(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Against a decision of the Land Tribunal under section 11(3) or 77(2), the Government may, within sixty days from the date of the decision and any person aggrieved by such decision may, within thirty days from the date of the decision, appeal to the [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).]:Provided that the [High Court] [Substituted for the words 'Special Appellate Tribunal' the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).] may admit an appeal presented after the expiration of the said period if it is satisfied that the party concerned had sufficient cause for not presenting it within the said period.
