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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(6) in Karnataka Krishna Basin Development Authority Act, 1992

(6)Every decree or order made by the Special Court may be enforced by it in the same manner as if it were a decree or order made by a Civil Court and for this purpose the provisions of sections 51 to 74 of the Civil Procedure Code, 1908 shall apply to all proceedings before the Special Court.