Section 10 in The U.P. Debt Relief Rules, 1977

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State of Uttar Pradesh - Section

Section 10 in The U.P. Debt Relief Rules, 1977

10. Procedure in appeal (Sections 23 and 35).

(1)The Appellate Officer shall cause the appeals to be registered and shall cause the notices to be served on the respondents.

(2)After granting an opportunity of hearing to the parties, the Appellate Officer shall make such orders as he deems just and proper.