Section 8(4) in The Jammu and Kashmir Debtors, Relief Act 1976
(4)Where the creditor against whom an order has been made under sub-section (3) makes an application within thirty days of such order and proves that the notice was not served on him or that he was unavoidably absent at the hearing on which such order was made by the Board, the Board may restore the application subject to such terms as the Board thinks fit.
