Section 7A in The Slum Areas (Improvement And Clearance) Rules, 1957
7A. Procedure to be followed by the competent authority. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.] - (1) On receipt of an application under rule 7, the competent authority shall, for the purpose of giving an opportunity to the parties of being heard, fix a date for hearing the parties and cause a notice (intimating such date) to be issued to them.
(2)On the date fixed for hearing, or on such other date or dates to which the hearing may be adjourned, the competent authority shall hear the parties, examine the witnesses, if any, produced, and the documents filed, by them. [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.](3)If either of the parties is absent on any date of hearing, the competent authority may in his absence, and after hearing the party present, pass such order, as it thinks fit.] [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.]
