Section 182(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the tenant or sub-tenant does not appear within the period prescribed by such notice the court shall pass an order for his ejectment:Provided that such tenant or sub-tenant may within thirty days from the date of such order, apply for setting it aside and if satisfies the court that either the notice was not served on him or he had sufficient cause for non-appearance within the period prescribed by the notice, the court shall set aside the order and shall proceed to hear the application in the manner hereinafter prescribed.
