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 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2) in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007

(2)The appeal may also be summarily rejected on other grounds, which shall be recorded in writing by the appellate authority :Provided that before the order rejecting an appeal is passed, the appellant shall be given a reasonable opportunity of being heard.