Section 13(ii) in Bihar Land Disputes Resolution Rules, 2010
(ii)Where an application has been fixed for hearing ex-parte against the opposite party such opposite party may apply to the Competent Authority for an order to set-aside the order for ex-parte hearing and if such opposite party satisfies the Competent Authority that the notice was not duly served on him or that it was prevented by any sufficient cause from appearing when the application was called for hearing, the Competent Authority may make an order setting aside the order for ex parte hearing as against him upon such terms as it thinks fit and shall fix a date for proceeding further with the application:
