Section 8(6) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(6)An appeal referred to in sub-section (5) shall be preferred in such form and containing such particulars, and shall be heard in accordance with such procedure, as may be prescribed :Provided that no such appeal shall be disposed of so as to prejudicially affect any person without giving such person an opportunity of being heard.
