Section 21 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
21. Preliminary proceedings.
(1)The Claims Officer shall pass an order fixing a date for hearing and shall cause a notice of the date of hearing together with a copy of the application received to be served on the creditors and the debtors and shall cause copies of such application to be affixed to the Court house.(2)On the date fixed for hearing, any creditor may object to the proceedings on the ground that the debtor does not earn his livelihood wholly or mainly from agriculture or from rents or lease-money received from agriculture land.(3)The Claim Officer may, after such enquiry, as he thinks fit, pass an order rejecting or allowing the objection.(4)If the objection is allowed nothing hereinafter contained in this Chapter except Section 34 shall apply to the secured debts or claims against any such debtor.(5)If no objection is made under sub-section (2) or if an objection is made and decided, the jurisdiction of the Claims Officer to proceed in accordance with the provisions of this Chapter shall not be questioned in any Civil Court.
