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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2) in Kerala Land Conservancy Act, 1957

(2)Notwithstanding anything contained in sub-section (1), the appellate authority or the revising authority may admit an appeal or application for revision preferred after the period specified in that sub-section, if such authority is satisfied that the appellant or applicant had sufficient cause for not preferring the appeal or application within that period.