Section 13(4) in Punjab Relief of Indebtedness Act, 1934
(4)If any creditor proves to the satisfaction of the board, or if no board is vested with jurisdiction by the Chief Commissioner, to the satisfaction of a civil Court, that the notice was not served on him and that he had no knowledge of its publication or that he was unavoidable absent at any of the hearings fixed by the board, the board of the court as the case may be, may receive that debt.
