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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(2)(h) in West Bengal Co-operative Societies Rules, 2011

(h)After the registration of the memorandum of appeal or application subject to Order XLI, rule 11, of the Code of Civil Procedure the tribunal shall fix a date of hearing of the same. After the date of hearing is fixed a notice in Form XXXVIII-F shall be served by the Secretary on the parties concerned calling upon them to appeal before the tribunal either in person or through their Advocates or Pleaders or agents on the date specified in the notice or on any subsequent date to which the bearing may be adjourned by the tribunal. On the date fixed for hearing or any other date to which the hearing may be adjourned, the appellant or applicant or his Advocate or Pleader or agent shall ordinarily be heard first in support of his appeal or application.