Section 7(3) in The Assam Debt Conciliation Act, 1936
(3)Period of limitation for re-hearing application. - (a) If on receipt of an application under Section 4, the Board dismisses it on the ground of want of jurisdiction, the applicant may, within thirty days from the date of service of notice under sub-section (2), make ah objection in writing to the Board against such dismissal.(b)On receipt of an objection under Clause (a) of sub-section (3) the Board shall make such order thereon as it thinks fit.
