Section 8(5) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(5)[ An order passed by the Controller under the provisions of this Act shall be executable by the Controller as a decree of a Civil Court and for this purpose, the Controller shall have all the powers of a Civil Court.] [[Sub-section (5) substituted by section 7(4), ibid (with effect from 1.11.2010), which read as under :
