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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(6) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995

(6)The absence of the appellant or his authorised representatives shall not be a ground of adjournment of hearing but the appellate authority may adjourn the hearing for sufficient reasons or consider the materials on record and dispose of the appeal.