Section 7(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933
(2)Notice of the order under sub-section (1) shall be sent by registered post to the debtor or creditors, as the case may be.[7A. Finality of Board's jurisdiction. - (1) If, no receipt of an application under Section 4, the Board admits the application as being within its jurisdiction or, under sub-section (1) of Section 7, dismisses it on the ground of want of jurisdiction, a debtor or his creditor may, [within thirty days from the date on which intimation of admission or dismissal, as the case may be, is sent to him by registered post] make an objection in writing to the Board against such admission or dismissal.
