Section 50(3) in Telangana Housing Board Act, 1956
(3)Every order made by the Tribunal for the payment of money except that for the recovery of which provision has been made in section 44 and for the delivery of the possession or removal of any structure shall be enforced by [the City Civil Court, Hyderabad in the cities of Hyderabad and Secunderabad] [Substituted by Act No.15 of 1962.] and elsewhere by the District Court in the jurisdiction of which the land comprised in the housing scheme is situate, as if it was the decree of the said Court.
