Section 12(2) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.(ii)[ However, if the case is dismissed or rejected in the absence of claimant and if within the period of thirty days, from the date of the said order or if the case is dismissed or rejected before 1st March, 2000, from 1st March, 2000, the claimant appears and files an application and satisfies that there was sufficient cause for his non-appearance on the date fixed for final hearing, the Tribunal may reopen the case and after giving an opportunity of hearing and to produce evidence may decide the claim :Provided that if the Tribunal is satisfied that the claimant was prevented by sufficient cause from his appearance before the Tribunal within the said period of thirty days, the Tribunal may, within a further , period of thirty days but not thereafter, reopen the case for hearing and decide the claim according to law.] [Substituted by Notification No. G.S.R. 327(E), dated 5.2.2000]
