Section 57 in Bihar Hindu Religious Trusts Act, 1950
57. Order of Board passed under clause (2) (h) of Section 28 or Section 33 to be enforceable as a decree of Civil Court.
- Every order of the Board passed under clause (h) of sub-section (2) of Section 28, [sub-section (4) of Section 29] [Substituted by Section 5 of Bihar Act 16 of 1951, for 'or under Section 33'.] [sub-sections (1) and (2) of Section 32] [Inserted vide Section 20 by Amendment Act. 1 of 2007.] sub-section (1) of Section 33] shall be enforceable by any Civil" Court having local jurisdiction in the came manner as a decree of such court.
