Section 67(2) in The Punjab Panchayati Raj Act, 1994
(2)A Gram Panchayat shall restore a suit dismissed for failure to appear, if, within fifteen days from the date of such dismissal, or such further period which for sufficient cause the Gram Panchayat may allow, the plaintiff satisfies the Gram Panchayat that he was prevented by any sufficient cause from appearing; but no order of dismissal shall be set aside without notice to the defendant, if it has been passed after his appearance before the Gram Panchayat.
