Section 27 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
27. Execution of order under Section 26 as decree of Court of Small Causes.
- Every creditor whose claim has not been discharged shall be supplied with a copy of the order made under sub-section (1) of Section 26 and such order may be executed by that creditor in any appropriate civil Court in respect of any share of the surplus assigned to him as though it were a decree of a Court of Small Causes bearing the date of the order :Provided that it shall be necessary to certify payment through the Court until the judgment-debtor has had notice of execution:Provided further that no such order shall be capable of execution more than three years after the date of the order.
