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 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Lok Vaniki Adhiniyam, 2001

(2)On the date fixed for hearing of appeal, the Appellate Authority shall hear the parties to the appeal in person or through any agent duly authorised in writing and shall thereafter proceed to pass an order of confirmation, reversal or modification of order or the decision.