Section 56(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)On an application made within one month of the date of the decree or order or knowledge thereof in case personal service of summons has not been affected, a Gram Panchayat, may for sufficient reasons to be recorded, restore any suit or proceeding which has been dismissed in default or set aside a decree or order which has been passed ex-parte.
