Report No. 22
41. Clause 36-Ex parte decree.-
There is also no need to add a provision that, when a respondent does not appear in a proceeding under this legislation, and an ex parte decree is passed, he or she should have the right to have it set aside for sufficient cause, because the provisions of the Civil Procedure Code will be applicable by force of clause 381, and an application for that relief will be competent under Order 9, rule 13 Civil Procedure Code.
1. 15th Report, Notes on Clauses-clause 26(2).
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