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State of Madhya Pradesh - Section

Section 4R in M.P. Vat Rules, 2006

4R. Hearing of the appeal.

- On the day fixed, or any other day to which the hearing may be adjourned, the appellant shall be heard in support of the appeal. The Appellate Board shall, then, if necessary, hear the respondent against the appeal, and in such case the appellant shall be entitled to reply.