Section 36B(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)On receipt of such reference from the Civil Court or Mamlatdar's 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 or Mamlatdar's Court and such Court shall thereupon dispose of the suit in accordance with the procedure applicable thereto.
