Section 85A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)If any suit [instituted, whether before or after the specified date, in any Civil Court] involves any issues which are required to be settled, decided or dealt with by any authority competent to settle, decide or deal with such issues under this Act (hereinafter referred to as the "competent authority") the Civil Court shall stay the suit and refer such issues to such competent authority for determination.
