Section 7(6) in The Maharashtra Debt Relief Act, 1975
(6)The Authorised Officer shall have power to determine all questions in relation to, or connected with, the question or dispute raised by the creditor in his application, and accordingly, he may determine the extent, or as the case may be the value of the property, give directions for the safe custody of the pledged property and may pass such orders as may be necessary in the circumstances of each case for enforcing and implementing the provisions of this Act. It shall be lawful for the Authorised Officer to take the assistance of the services of an expert for determining the value of any irremovable property; and the provisions of sub-section (3) of section 9 for payment of honorarium shall apply to such payment.
