Section 32Q(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)If such question involves any question of law regarding the validity of the [encumbrance or the claim] [These words were substituted for the words 'encumbrances, the claim' by Bombay 38 of 1957, Section 17.] of the holder of the encumbrance or any question regarding the amount due in respect of the encumbrance, then notwithstanding anything contained in section 85A, the Tribunal shall in the manner prescribed refer the question for decision to the Judge of the Presidency Small Causes Court, or the Civil Judge within the territorial limits of whose jurisdiction the land is situate. On receipt of such reference the Judge concerned shall, after giving notice to the parties concerned, try the questions referred to and record findings thereon and send the same to the Tribunal. The Tribunal shall then give the decision in accordance with the said findings.
