Section 23(2) in The Punjab Development of Damaged Areas Act, 1951
(2)Every such award shall be in writing and shall be signed by the President of the Tribunal, and it shall be deemed to be decree and the statement of the groups thereof a judgment within the meaning of sub- sections (2) and (9) respectively of section 2 of the Code of Civil Procedure, 1908 (V of 1908); and every award and order of the Tribunal shall be enforced by the court of the Senior Sub-Judge within the local limits of its jurisdiction as if it were a decree made or passed by it.
