Section 17(1) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(1)The Appellate Authority shall, as soon as may be after the memorandum of appeal is filed, fix a date for hearing of the appeal and give intimation of the same to the appellant and the Assessing Authority in such manner as it deems fit. A copy of the memorandum of appeal shall also be sent to the Assessing Authority.
