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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(2) in Kerala Real Estate (Regulation and Development) Act, 2015

(2)Notwithstanding anything contained in sub-section (1), the Appellate Tribunal may transmit any order made by it to a civil court having local jurisdiction and such civil court shall execute the order as if it were a decree made by that court.