Section 13 in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
13. Rules of appeal procedure.
(1)The appellate authority may adjourn the hearing of the appeal from time to time, as it thinks fit.(2)The appellate authority may, at any stage, call for any information, report. record or other evidence from the appellant, the Collector or the registering officer.(3)The appellant may appear either in person or through an authorised advocate or authorised agent before the appellate authority in connection with the hearing of his appeal under rule 7.(4)In respect of matters not provided for in these rules, the provisions of the Code of Civil Procedure, 1908 (5 of 1908), relating to the procedure to be followed by the appellate authority in appeals against the orders of the Civil Court shall. as far as may be, apply to appeals under section 47B,
