Section 36(3) in The Jammu and Kashmir Housing Board Act, 1976
(3)Every order made by the Tribunal for the payment of money except that for the recovery of which provision has been made in section 29 and for the delivery of the possession or removal of any structure shall be enforced by the District Court in the Jurisdiction of which the land comprised in the housing scheme is situated as if it was the decree of the said court.
