(4)The Rent Tribunal shall conduct the execution proceedings in relation to a final order or any other order passed under this Act in summary manner and dispose of the application for execution made under this section within forty five days from the date of service of notice on opposite party.Explanation. - Filing of an appeal or other proceeding against the order of issue of certificate for recovery of possession or immediate possession will not save the tenant born his liability to pay mesne profits, at the rates specified under Sub-sec. (3), unless specifically ordered otherwise by the Appellate Rent Tribunal or the Court before which such an order is under challenge and if the order of issue of recovery certificate is finally maintained, the tenant shall be liable to pay mesne profits at the rates specified under Sub-sec. (3) from the date on which the recovery certificate was initially issued.
