Section 14 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
14. Rules of procedure.
(1)The Appellate Authority may adjourn the hearing of the appeal from time to time, as it thinks fit.(2)The Appellate Authority may at any stage call for any information record or other evidence from the appellant or the Collector.(3)In the appeal the appellant may appear either in person or through an Advocate, or an authorised agent.(4)In respect of matters not provided for in these rules, the provisions of the Code of Civil Procedure, 1908 (No. V of 1908), relating to the procedure to be followed by the Appellate Authority in appeals against the order of the Civil Court, shall, as far as may be, apply to appeals under [***] [Omitted by Notification No. F-10/66/2003/CT (R)/V (81), dated 28-8-2003.] and (5) of Section 47-A of the Act.
