(2)The appellate authority shall give notice of the appeal to the original authority and after giving opportunity to the original authority and the appellant, to be heard either personally or by pleader in the appeal pass such orders as it thinks fit.[* * * * *] [Proviso to sub-section (2) omitted by Act 100 of 1956, section 31 (w.e.f. 16-2-1957).]
