Section 9 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
9. Procedure on application.
(1)On receipt of an application under Section 4 the Board shall pass an order fixing a date and place for hearing the application :Provided that if the Board is of opinion that the application is outside its jurisdiction, it shall dismiss the application without fixing any date.(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.
