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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(2) in The Orissa Housing Board Act, 1968

(2)Every order made by the Tribunal for the payment of money or for the delivery of the possession of any property or for removal of any structure shall be enforced by District Court as if it were the decree of the said Court.