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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Wakf Rules, 2000

(2)Where an application has been dismissed in default and the applicant files an application within 30 days from the date of dismissal and satisfy the Tribunal that there was sufficient cause for his non-appearance when the application was called for hearing, the Tribunal shall make an order setting-aside the order dismissing the application and restore the same.