Section 44 in The Gujarat Agricultural Lands Ceiling Act, 1960
44. Mode of putting any person in possession of land.
(1)Any order of the Mamlatdar or Tribunal awarding possession or restoring the possession or use of any land shall be executed in the manner provided in Section 21 of the Mamlatdars' Courts Act, 1906 (Bombay II of 1906) as if it was the decision of the Mamlatdar under the said Act:Provided that such order shall not be executed till the expiry of the period of appeal or application for revision as provided in Section 39 or if an appeal is filed before the Collector and the Collector has refused to grant a stay order until the date of such order, whichever is earlier:Provided further that any order to be issued to village officers shall be issued by the Mamlatdar to whom such village officers are subordinate.(2)An order of the Collector or the Gujarat Revenue Tribunal, in appeal or revision shall be executed in the manner provided for the execution of an order of the Mamlatdar or Tribunal under sub-section (1).
