Section 22 in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
22. Recovery of money awarded.
- Every award given by the Registrar or any person exercising the powers of Registrar or Arbitrator or Arbitrators under section 21 shall, if not carried out, on certificate signed by the Registrar, be deemed to be a decree of a civil court having jurisdiction to entertain a suit in respect of the matter in dispute and shall be executed in the same manner as a decree of such court.
