Section 4(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(2)(i)Orders of removal of obstruction or ejectment under sub-section (1) shall be enforced in the manner provided in the Code of Civil Procedure, 1977 for the time being in force in respect of the execution of a decree, whereby a Civil Court has adjudged ejectment from or delivery of possession of immovable property.(ii)In enforcing these orders a Revenue Officer shall have all the powers in regard to contempts, resistance and the like which a Civil Court may exercise in the execution of a decree of the description mentioned in clause (i).(iii)Any fine, if not paid in cash, shall be recovered as an arrear of land revenue under the provisions of the Jammu and Kashmir Land Revenue Act, 1996.
