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State of Maharashtra - Section

Section 436 in The Maharashtra Municipal Corporations Act, 1949

436. Execution of orders of the Judge and District Judge. - (1) All orders of the Judge shall be executed in the same manner as if they were decrees of the Court of Small Causes passed under the Provincial Small Cause Courts Act, 1887.

(2)All orders of the District Judge shall be executed as if they were the decrees of the District Court.