Section 12 in Punjab Relief of Indebtedness Act, 1934
12. Procedure on receipt of application.
(1)On receipt of an application under Section 9 the board shall pass an order fixing a date and place for hearing the application :Provided that the board may at any time dismiss the application if, for reasons to be stated in writing, it does not consider it desirable to attempt to effect a settlement between the debtor and the creditors.(2)Notice of the order under sub-section (1) shall be sent to the creditors by registered post, acknowledgement due, and where the debtor is not the applicant, notice of the order under sub-section (1) shall be sent to him in a similar manner.
