Section 17B(7) in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
(7)In making an adjudication under sub-section (6), the procedure to be followed shall be the procedure laid down in Code of Civil Procedure, 1908, for the investigation of claims so far as it can be made to apply, and the decision of the Chief Judge of the Small Cause Court or District Judge, as the case may be, shall be final.
