Section 12 in Bihar Land Disputes Resolution Rules, 2010
12. Action on applicant's default.
- (i) Where on the date fixed for hearing of the application or on any other date to which such hearing may be adjourned, the applicant does not appear when the application is called for hearing, the Competent Authority may, in its discretion, either dismiss the application for default or decide it on merits.(ii)Where an application has been dismissed for default and applicant files an application for the restoration of the case within thirty days from the date of dismissal and satisfies the Competent Authority that there was sufficient cause for his non appearance when the application was called for hearing, the Competent Authority shall make an order for setting aside the order of the dismissal of the application and restore the same.
