Section 41 in The Orissa Betterment Charges Rules, 1958
41. Revision of orders passed on appeal under Section 15.
- In any case in which an order on appeal is passed ex parte against a person. He may apply to the appellate authority, by which the order was passed within 15 days o? the order to set it aside and if he satisfies the authority that the summons or notice was not duly served or that he was prevented by any sufficient cause from appearing, when the appeal was called for hearing, the authority shall make an order setting aside the ex parte order against him upon such terms as it thinks tit and shall appoint a day for proceeding with the appeal.
