Section 17B(7) in Indian Criminal Law Amendment Act, 1908
(7)In making an adjudication under sub-section (6)) the procedure to be followed shall be the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908), for the investigation of claims so far as it can be made to apply, and the decision of the District Judge or Chief Judge of the Small Cause Court, as the case may be, shall be final.
