Section 7 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
7. 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 the Board may at any time dismiss the application if, for reasons to be stated in writing, it does not consider it desirable to attempt to effect a settlement between the debtor and his creditors.(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.[7A. Finality of Board's jurisdiction. - (1) If, no receipt of an application under Section 4, the Board admits the application as being within its jurisdiction or, under sub-section (1) of Section 7, dismisses it on the ground of want of jurisdiction, a debtor or his creditor may, [within thirty days from the date on which intimation of admission or dismissal, as the case may be, is sent to him by registered post] 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 thinks 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.]
