Section 12A(5) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(5)Notwithstanding anything contained in any law for the time being in force,-(a)in Greater Bombay, the Court of Small Causes, Bombay,(b)in any area for which a Court of Small Causes is established under the Provincial Small Cause Courts Act, 1887, such Court, and(c)elsewhere, the Court of the Civil Judge (Senior Division),shall have jurisdiction to decide any application made under sub-section (2), and no other Court shall have jurisdiction to entertain such application. No appeal shall lie from any order made on such application; but in Greater Bombay a bench of two judges of the Court of Small Causes, Bombay, which shall not include the Judge who made such order, and elsewhere the District Court, may for the purpose of satisfying itself that the order made was according to law, call for the case in which such order was made and the Bench or Court aforesaid or the District Judge or any Judge to which the case may be referred by the District Judge, shall pass such order with respect thereto as it or he thinks fit.
