Section 12(ii) in Bihar Land Disputes Resolution Rules, 2010
(ii)Where an application has been dismissed for default and applicant files an application for the restoration of the case within thirty days from the date of dismissal and satisfies the Competent Authority that there was sufficient cause for his non appearance when the application was called for hearing, the Competent Authority shall make an order for setting aside the order of the dismissal of the application and restore the same.
