Section 13(2) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(2)Where an application has been dismissed for default and the applicant files an application within thirty days from the date of dismissal and satisfies 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:
