52A. [ Reopening of ex-parte orders. [Inserted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
(1)Where an order has been passed by the Collector ex-parte under this Act, the aggrieved person may apply to the Collector for reopening of such order within thirty days from the date of communication of such order to him on the grounds that he did not receive the notice or summons issued to him in the matter or that he was prevented by sufficient cause from complying with any notice or summons issued to him.(2)If the Collector is satisfied with the ground specified in the application made under sub-Section (1), he shall reopen the ex-parte order and after hearing the aggrieved i person may pass such order as he may think proper in the circumstances of the matter within three months from the date of receipt of the application under sub-Section (1).]
