Section 68(2) in The Punjab Panchayati Raj Act, 1994
(2)Any defendant against whom a suit has been decided ex parte, may within thirty days from the date of executing any process for enforcement of the decision or within such further period as the Gram Panchayat may for sufficient cause allow, apply orally or in writing to the Gram Panchayat, to set aside the order; and the Gram Panchayat, if satisfied that the defendant did not receive due notice of the hearing or was prevented from appearing by any sufficient cause or was not intentionally evading service of summons, shall set aside the decision and shall appoint a day for proceeding with the suit, but no such order shall be passed without notice to the opposite party.
