Section 85A(2) in The Maharashtra 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 purpose of this section a Civil Court shall include a Mamlatdar Court constituted under the Mamlatdar Courts Act, 1906.] [This section was inserted by Bombay 13 of 1956, Section 46.]
