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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Bharat - Subsection

Section 10(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(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.