Section 34(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(3)Where any costs or other sum of money awarded under this Act by the District Magistrate or the prescribed authority or appellate authority remains unpaid, he or it may issue a certificate of recovery in respect thereof in the prescribed form and any person in whose favour such certificate is issued may apply to the court of small cause having jurisdiction under the Provincial small cause Courts Act, 1887, for recovery of the amount specified in the certificate. Such court shall thereupon execute the certificate or cause the same to be executed in the same manner and by the same procedure as if it were a decree for payment of money made by itself in a suit.
