Section 8(3) in The Assam Debt Conciliation Act, 1936
(3)If any question as to the jurisdiction of a Board arises after submission of the statement of debts made under sub-section (1) the Board shall not pass any order without hearing the debtor and creditor. The decision of the Board with regard to jurisdiction under Section 7 or Section 8 shall be final and shall not be questioned in any Civil Court.
