Section 248 in The Bihar Motor Vehicles Rules, 1992
248. Enforcement of an award of Claims Tribunal.
- Subject to the provisions of Section 174, the Claims Tribunal shall, for the purpose of enforcement of its award, have all the powers of a Civil Court in the execution of a degree under the Code of Civil Procedure, 1908 (V of 1908) as if, the award were a degree for the payment of money passed by such Court in a civil suit.
