Section 13 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
13. Summary rejection of appeal.
(1)Save as provided in rule 20, if the appeal is not preferred in time, or the memorandum is not prepared in accordance with the provisions of these rules, the appellate authority may reject the appeal summarily.(2)The appeal may also be summarily rejected on other grounds, which shall be recorded in writing by the appellate authority :Provided that before the order rejecting an appeal is passed, the appellant shall be given a reasonable opportunity of being heard.
