Section 15A in The Punjab Relief of Indebtedness Act, 1934
15A. [ Power of Board to adjudicate on genuineness or enforceability of debts. [Inserted by Punjab Act No. 12 of 1940.]
(1)If a creditor or debtor, as the case may be, challenges the genuineness or enforceability of any debt included in an application, the board shall adjudicate upon the issue.(2)Any person aggrieved by a decision of the board under sub-section (1) may appeal therefrom to the Collector or such other officer, not below the rank of an Assistant Collector of the first grade, as the [State] Government may appoint in this behalf.(3)The period of limitation for an appeal under this section shall run from the date of the order appealed against and shall be thirty days.(4)An appeal shall not lie from an order refusing to review or confirming on review a previous order.(5)Notwithstanding anything hereinbefore contained, no appeal or application for revision shall lie against a decision of the board under sub-section (1) unless the aggregate value of the items in regard to which the appeal is preferred exceeds two thousand rupees.(6)No order passed under this section shall be open to question in a civil court.]
