Section 45 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
45. The hearing may be postponed or adjourned.
- The hearing of an appeal may be postponed or adjourned, from time to time, as the appellate authority may see fit, by written order, to direct to any subsequent date, and notice of such date shall be given to the parties in such manner as the authority may direct.
