Section 85A(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)On receipt of such reference from the Civil Court, the competent authority shall deal with and decide such issues in accordance with the provisions of this Act and shall communicate its decision to the Civil Court and such court shall thereupon dispose of the suit in accordance with the procedure applicable thereto.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdar's court constituted under the Mamlatdar's Courts Act, 1906 (Bombay II of 1906.]
