Section 10 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
10. Procedure of the disposal of appeals.
(1)If the Appellate Authority admits the appeal, a date shall be fixed for hearing the appellant. The Appellate Authority shall issue a notice to the appellant informing him of the date on which and the time and place at which the appeal shall be heard. Such notice shall also state that if the appellant does not appear on the date so fixed or any other date to which the hearing may be adjourned, the appeal shall be liable to be dismissed for default or disposed of on merits ex parte.(2)The Appellate Authority shall send a copy of the notice to the Collector together with a copy of the appeal and call for and obtain the records of the case from the Collector.
