LexSection 444 — Option of Court to hear parties.
Bharatiya Nagarik Suraksha Sanhita, 2023
Save as otherwise expressly provided by this Sanhita, no party has any right to be heard either personally or by an advocate before any Court exercising its powers of revision; but the Court may, if it thinks fit, when exercising such powers, hear any party either personally or by an advocate.Open in Lexace · Ask the AI about this section