Section 123 — To set aside a decree passed ex parte or to rehear an appeal decreed or heard ex parte

To set aside a decree passed ex parte or to rehear an appeal decreed or heard ex parte. Explanation.—For the purpose of this article, substituted service under rule 20 of Order V of the Code of Civil Procedure, 1908 (5 of 1908) shall not be deemed to be due service. Thirty days. The date of the decree or where the summons or notice was not duly served, when the applicant had knowledge of the decree.

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