Section 3(1) in Code of Civil Procedure (Maharashtra Amendment) Act, 2018
(1)where consideration of a preliminary issue framed under section 9-A is pending on the date of commencement of the Code of Civil Procedure (Mah. LXI of 2018) (Maharashtra Amendment) Act, 2018 (hereinafter, in this section, referred to as "the Amendment Act") the said issue shall be deemed to be an issue framed under Order XIV of the principal Act and shall be decided by the Court, as it deems fit, along with all other issues, at the time of final disposal of the suit itself :Provided that, the evidence, if any, led by any party or parties to the suit, on the preliminary issue so framed under section 9-A, shall be considered by the Court along with evidence if any, led on other issues in the suit, at the time of final disposal of the suit itself;
