Section 40 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
40. Notice of hearing to be given.
- Unless the appeal is rejected under Rule 38, notice of the date and place fixed for the hearing of the appeal shall be given to appellant in such manner as the appellate authority may direct, and to every other party to the case whose interest is opposed to that of the appellant in the manner hereinafter prescribed.
