Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Gujarat - Subsection Section 47(4) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (4)No appeal shall be decided under this section unless the appellant has been heard or has had a reasonable opportunity of being heard.
