Section 8(2) in The Assam Debt Conciliation Act, 1936
(2)Effect of non-compliance. - Every debt of which a settlement is not submitted to the Board or in respect of which the creditor fails to appear in compliance with the provisions of sub-section (1) shall be deemed for all purposes and all occasions to have been duly discharged, and any property of the debtor in possession of such creditor shall be released within thirty days from the date of passing of such order:Provided that, if a creditor proves to the satisfaction of the Board that the notice was not served on him and that he had no knowledge of its publication, the Board may revive the debt on publication made within thirty days of the date on which he first had knowledge of the order of discharge:Provided also that in any area in which a Board has been dissolved, the Civil Court may entertain an application for revival of the debt on the same conditions.
