Section 37 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
37. Execution of the order.
(1)The Rent Court shall, on application of any party, execute in the manner as may be prescribed, a final order of any other order passed under this Act by adopting any one or more of the following modes, namely:-(a)delivery of possession of the premises to the person in whose favour the decision has been made;(b)attachment and sale of the movable or immovable property of the opposite party;(c)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(d)appointing any advocate or any other competent person including officers of the Rent Court or local administration or local body for the execution of the order.(2)The Rent Court may take the help from the local government or local body or the local police for the execution of the final orders:Provided that the help of police shall be obtained subject to payment of such cost by the litigants as may be decided by the Rent Court.(3)The Rent Court shall conduct the execution proceedings in relation to a final order or any other order passed under this Act in summary manner and dispose of the application for execution made under this section within 30 days from the date of service of notice on opposite party.
