Section 73 in Guwahati Metropolitan Development Authority Act, 1985
73. Proceeding of working of the Appellate Authority.
(1)The Appellate Authority shall conduct its proceeding in the prescribed manner after giving the opposite party or any one interested in the order appealed against and give opportunity of being heard.(2)The Appellate Authority may, at any time call for any extract from any proceeding of the State Government or Authority and call for any return or statement or report concerning or connected with any matter with which the Authority to deal.(3)The Appellate Authority shall have all the powers of a Civil Court for the purposes of taking evidence on oath or enforcing the attendance of witnesses including the parties interested or any of them and compelling the production of documents and material objection if considered necessary.(4)The Appellate Authority in its discretion may make any orders regarding the cost to be paid by any of the parties to the proceeding and the Appellate Authority shall have full power to determine by whom or out of what property and to what extent such costs are to be paid and the Authority shall be bound to execute the orders of the Appellate in accordance with the directions, if any, contained in the order and such costs or amounts awarded by the Appellate Authority shall be realised as arrears of land revenue.
