Section 10(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(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.
