Section 35 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
35. Ex-parte proceedings if any party does not appear.
(1)Notwithstanding that the person for the settlement of whose debts an application has been made under Section 4, or any of his creditors, does not appear on the date fixed for the hearing of the application or on any date to which it may be adjourned, the Board shall proceed ex-parte to hear the application, and, if necessary, make the award on the evidence available.(2)When an application made under Section 4, is heard and disposed of ex-parte under sub-Section (1), the decision on the award shall not, except for sufficient reasons, be re-opened merely on the ground that any of the parties thereto did not appear at the hearing.
