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NCT Delhi - Section

Section 15 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

15. Hearing in the absence of parties.

- If on the date fixed for hearing or on any other date to which the hearing may be adjourned, the appellant does not appear either in person or by his authorized agent when the appeal is called on for hearing, the District Judge may dismiss the appeal or may decide it on merits.