Section 37 in The Orissa Betterment Charges Rules, 1958
37. Issue of notice to parties.
(a)Unless the appeal is rejected under Rule 36, notice of the date and place fixed for the hearing of the appeal shall be given to the appellant and every other party to the case whose interest is opposed to that of the appellant in such manner as the appellate authority directs.(b)The hearing of an appeal may be adjourned from time to time, in the presence of the parties as the appellate authority may deem fit, and shall be heard on the date fixed for hearing, notwithstanding the absence of any party. The appellate authority if it deems necessary may give notice of any adjourned date of hearing of the appeal.
