Section 10 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
10. Finality of Board's jurisdiction.
(1)If, on receipt of an application under Section 4, the Board admits the application as being within its jurisdiction or, under sub-Section (1) of Section 9, dismisses it for want of jurisdiction, a debtor or his creditor may within 30 days, make an objection in writing to the Board against such admission or dismissal.(2)On receipt of an objection under sub-Section (1) the Board shall make such order thereon as it may deem fit and it shall be final.(3)If no objection is made under sub-Section (1) or if an objection is made and decided under sub-section (2) the jurisdiction of the Board shall not be questioned in any Civil Court.
