Section 54(3) in The Gujarat Housing Board Act, 1961
(3)Every order made by the Tribunal for the payment of money [* * * * * *] [The word and figures 'not being money for recovery of which provision has been made in section 48' were deleted, by Gujarat 1 of 1973, section 38.] and for the delivery of the possession or removal of any structure shall be enforced by the District Court in the jurisdiction of which the land comprised in the housing scheme is situate as if it was the decree of the said Court.
