(1)Unless it is otherwise prescribed, the Tribunal shall give the same powers and privileges as the Judge of Civil Court, and may for the purpose of serving and notice of issue of any process or doing any other such thing, be entitled to employ, with the consent of the Magistrate of the district, any person or other officer or clerk, attached to the Court of the Magistrate of the district.(2)An order of costs, or an order for the realisation of security bond for costs, passed by the Tribunal may be sent by that Tribunal for execution to the Collector of a district within which the Municipality concerned is situated and an order so sent shall be executed by the Collector in the same manner as it was an order passed by the Collector under the Tenancy Law in force in the district or part of the district, as the case may be.
