Section 31 in Delhi Motor Accidents Claims Tribunal Rules, 2008
31. Enforcement of award of the Claims Tribunal.
- Subject to the provisions of section 174 of the Act, the Claims Tribunal shall, for the purpose of enforcement of its award, have all the powers of a Civil Court in the execution of a decree under the Code of Civil Procedure, 1908 (5 of 1908), as if the award where a decree for the payment of money passed by such court in a civil suit.
