Section 38 in The West Bengal Premises Tenancy Act, 1956.
38. Execution of order passed by Controller.
- Save as otherwise provided in section 32, an order passed by the Controller under the provisions of this Act [or an order passed on appeal, revision or review therefrom] [Words inserted by W.B. Act 18 of 1956.] 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.
