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[Cites 0, Cited by 0] [Section 60(4)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(4)(b) in The Madurai City Municipal Corporation Act, 1971

(b)No such appeal shall be entertained after the expiry of thirty days from the date of the decision appealed from, unless such District Judge is satisfied that the appellant had sufficient cause for not preferring the appeal within those days.