Section 14 in The Assam Board of Revenue Regulation I, 1963
14. Procedure in case of non-appearance of parties.
(1)If, on the date fixed for hearing or on any other subsequent day to which the hearing may be adjourned, the appellant or applicant does not appear either in person or through his agent or Advocate when the appeal or application is called for hearing, the Board may dismiss the appeal or application or may decide it on merit, after hearing the respondent or his agent or Advocate.(2)If, on the date fixed for hearing or on any other subsequent day to which the hearing may be adjourned, the respondent or opponent as the case may be, does hot appear in person or through his agent or Advocate when the appeal or application is called for hearing, the Board may decide the same on merits, after hearing the appellant or applicant or his agent or Advocate.(3)If there be no doubt as to whether a party has been served with notice issued under Regulation 13, the Boar may decide the appeal or application, as the case may be, without issuing a fresh notice.
