Section 67(4) in The U.P. Avas Evam Vikas Parishad Adhiniyam, 1965
(4)An award or order referred to in sub-section (2) shall be executable by such Court as may be prescribed.[Chapter VII] [[ Vide section 27 of the U.P. Act No. 30 of 1970, Chapter VII of the U.P. Avas Evam Vikas Parishad Adhiniyam has been repealed and re-enacted. The said section 27 of the U.P. Act 30 of 1970 reads as follows:
