Section 19(7) in The Maharashtra Agricultural Debtors Relief Act, 1947
(7)When any question arises regarding the validity of the transfer or retransfer under this section of any suit, appeal, application or proceeding or if any question arises whether any issue is or is not entirely unconnected with the adjustment of debts, the Court before which such question arises, if it is not the District Court, may refer the question for decision of the District Court. If such question arises before the District Court, the District Court itself shall decide the same. The decision of the District Court in either case shall be final.] [Sub-sections (6) and (7) were added by Bombay 70 of 1948, Section 7(3).]
