Section 46 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
46. Court to be satisfied before hearing that notice has been received by parties.
- Except in cases falling under Rule 38 the appellate authority shall not proceed to the hearing of an appeal unless and until it is satisfied that notice of the date and place fixed for such hearing has been received by the parties concerned in sufficient time to permit them to appear or to be represented at such hearing; provided that the appellate authority may presume that notice has been received when a written notice has been served in any of the ways described in these rules; provided also that an appeal may be heard and decided, notwithstanding the absence of any party who in spite of due service of the notice does not appear on the day for hearing the appeal.
