Section 18 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
18. Notice to appellants.
- As soon as the Commission is formed, its constitution shall be made known in the area affected in such manner as is deemed necessary, and notices shall be issued to the appellants concerned informing them of the dates on which and the place where their appeals will be heard. Appellants may be allowed to be represented by legal practitioners.
