Section 18 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
18. [ Limitation for application under section 42. [New sub-rules 17, 18 and 19 inserted by Punjab Government Notification No. 1426-D(II-60/1527, dated the 18.3.1960.]
- An application under section 42 shall be made within six months of the date of the order against which it is filed :Provided that in computing the period of limitation, the time spent in obtaining certified copies of the orders and the grounds of appeal, if any, filed under sub-section (3) or sub-section (4) of section 21, required to accompany the application shall be excluded :Provided further, that an application may be admitted after the period of limitation prescribed therefor if the applicant satisfies the authority competent to take action under section 42 that he had sufficient cause for not making the application with such period.]
