Section 9(2) in Gujarat Rural Debtors' Relief Act, 1976
(2)Subject to the provisions of sub-section (1), the order of the debt settlement officer passed under sub-clause (b) of clause (ii) of sub-section (3) of section 8 shall be executed by the Civil Court having jurisdiction in the area in which the debtor resides as if it were a decree or order of that Court.
