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State of Madhya Pradesh - Section

Section 26 in The M.P. Economiser Rules, 1959

26. Fixing date for hearing.

- On receipt of a petition of appeal, the Chief Inspector shall, if the appeal is to be heard by himself, at once fix a date for hearing the appeal; and if it is to be heard by the appellate authority constituted by the State Government under Section 20, obtain a date for the hearing of the appeal from that authority.