Section 106(9) in The Maharashtra Cooperative Societies Rules, 1961
(9)On the date so fixed, the appellate authority shall go through the relevant papers, hear the appellant or his agent, [and the respondent.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] if present, and pass suitable order on the appeal.
