Section 10(1) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
(1)If the Appellate Authority admits the appeal, a date shall be fixed for hearing the appellant. The Appellate Authority shall issue a notice to the appellant informing him of the date on which and the time and place at which the appeal shall be heard. Such notice shall also state that if the appellant does not appear on the date so fixed or any other date to which the hearing may be adjourned, the appeal shall be liable to be dismissed for default or disposed of on merits ex parte.
