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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Bharat - Subsection

Section 35(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(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.