Section 17 in The Punjab Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1978
17. Recovery of money awarded.
- Every award given by the Registrar or his nominee or the board of nominees under section 16, shall, if not carried out, on a certificate signed by the Registrar, be deemed to be a decree of a civil Court and shall be executed in the same manner as a decree of such Court.
