Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Irrigation Rules, 1974

(3)After hearing the parties, if they appear, the appellate authority may :-
(a)Confirm, vary or reverse the order appealed against;
(b)direct such further investigation to be made or such additional evidence to be taken, as it may think necessary; or
(c)itself take such additional evidence; or
(d)remand the case for disposal with such directions as it thinks fit.