Section 7A(3) in The Slum Areas (Improvement And Clearance) Rules, 1957
(3)If either of the parties is absent on any date of hearing, the competent authority may in his absence, and after hearing the party present, pass such order, as it thinks fit.] [Substituted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(2), for rule 7.]
