Section 28 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
28. Powers to receive application, appeal or revision petition after the prescribed period.
- Subject to the provisions of the Act and the rules, any authority, to whom an application, appeal or revision petition lies, may, where no specific provision is made in this behalf, allow in its discretion for the time not exceeding thirty days for the filing of any such application, appeal or revision petition, if it is satisfied that the applicant, appellant or revision petitioner had sufficient cause for not preferring the application, appeal or revision petition, as the case may be, within the prescribed period.
