- The Tahsildar, the Debt Settlement Officer, or the Appellate Officer, as the case may be, may on sufficient cause being shown, set aside an ex parte order or restore an application of appeal dismissed for default, if an application to that effect is made within fifteen days, from the date of such order, or where the notice was not duly served within fifteen days, from the date of knowledge thereof:Provided that no order under this rule shall be made, unless the opposite party has been given an opportunity of being heard.
