Section 33 in The U.P. Agricultural Credit Rules, 1975
33. Order of the appellate authority : Sections 12 and 25.
(1)On the date fixed for the hearing of an appeal, the appellate authority shall go through the record and hear the parties to the dispute or their authorised agents and shall pass such order on the appeal as the appellate authority may deem fit.(2)The provisions of sub-rules (2) and (3) of Rule 25 shall mutatis mutandis apply to every order made under this rule.
