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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(a) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(a)What parties present. - The appellate authority before passing order or decision on the appeal, shall record in writing which (if any) of the parties to the appeal are present, in person or by representative, at the hearing thereof.