Section 50 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
50. Re-hearing in certain events.
- In any case in which an order on appeal is passed ex-parte against a person, he may apply to the appellate authority, by which the order was passed, for an order to set it aside; and if he satisfies the authority that the summons or notice was not duly served, or that he was prevented by any sufficient cause from appearing when the appeal was called for hearing, the authority shall make an order setting aside the order as against him, upon such terms as it thinks fit, and shall appoint a day for proceeding with the appeal.[Rules 19 substituted by Punjab Government Notification No. 6367/Irr./C, dated 19th June, 1957.]
