Section 47 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
47. Enforcement of final orders.
- Final decisions of orders made under section 46 shall, on application, be enforced by a civil court of competent jurisdiction in the same manner as a decree of such court;Provided that where the final decision or order is in respect of price of cane, such price together with interest, if any, shall be recoverable as a public demand or as arrears of land revenue.
