Section 12(2) in Kerala Survey and Boundaries Act 1961
(2)No appeal, after the expiry of the said period, shall be admitted unless for reasons to be recorded in writing the appellate authority is satisfied that the appellant had good and sufficient cause for not preferring the appeal within such a period.Explanation. - The fact that notice under section 6, section 9 or section 10 was not served in the prescribed manner on the appellant shall be deemed to be good and sufficient cause.
