Section 13(4) in The 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 [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, 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 unavoidably absent at any of the hearings fixed by the board, the board or the court, as the case may be, may revive that debt.
