Section 12 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
12. Preliminary issue.
(1)On the date fixed for the hearing of an application made under Section 4, the Board shall decide as preliminary issue whether the person for the settlement of whose debts the application has been made is a debtor.(2)If the Board finds that such person is not a debtor it shall dismiss the application forthwith for reasons to be recorded.
