Section 15 in Tripura Buildings (Lease and Rent Control) Act, 1975
15. Execution of orders.
- Every order made under section 12 or section 13 or section 14 or section 21 and every order passed on appeal under section 20 or on revision under section 22 shall, after the expiry of the time allowed thereby be executed by the Munsiff having original jurisdiction over the area in which the building is situated as if it were a decree passed by him :Provided that an order passed in execution under this section shall not be subject to an appeal but shall be subject to revision by the Court to which appeals ordinarily lie against the decision of the said Munsiff.
