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State of Uttar Pradesh - Section

Section 26 in The U.P. Economizer Rules, 1959

26. Fixing date for hearing.

- On receipt of a petition of appeal, the Chief Inspector, shall, if the appeal is to be heard by himself at once fix a date for hearing the appeal and if it is so be heard by the appellate authority constituted by the State Government under section 20 obtain a date for the hearing of the appeal from that authority.