5A. [ Hearing of persons not served with notice. [Inserted by Notification No. 27/VIII-C-141, dated 4th July, 1989, published in the U.P. Gazette, Part II, dated 26th August, 1989.]
- At the hearing of the application, any person who desires to be heard in opposition to the application and appears to the Court to be a proper person to be heard, may be heard notwithstanding that he has not been served with notice under rule 2.]
