Section 64(6) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(6)If any dispute arises under this section regarding-(a)the offer made by the landlord under sub-section (2), or(b)the notice given by the landlord under sub-section (4) or (5), or(c)the payment or deposit of the reasonable price, or(d)the execution of the sale deed,such dispute shall be decided by the Tribunal.
