Section 39 in The Orissa Betterment Charges Rules, 1958
39. Decision on appeals how to be communicated.
- When the hearing of the appeal is concluded, decision or order of the appellate authority shall, when practicable be pronounced forthwith and explained to such of the parties or their representatives as are present when the decision or order is pronounced or given. A copy of the decision or order shall be transmitted by the appellate authority to the officer from whose decision or order the appeal was preferred.
