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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(2) in Nagpur Improvement Trust Act, 1936

(2)Every award of the Tribunal, and every order made by the Tribunal for the payment of money, shall be enforced by a competent Civil Court within the local limits of whose jurisdiction it was made as if it were a decree of that Court.