Section 78A in The M.P. Industrial Relations Act, 1960
78A. [ Execution of award, etc., by Labour Court or the Industrial Court. [Inserted by M.P. Act No. 41 of 1981.]
(1)Every award or determination or decision of a Labour Court or the Industrial Court shall be executed by the authority which made it, in such manner as may be prescribed.(2)Every award of an Arbitrator other than a Labour Court or the Industrial Court or an agreement arrived at under Section 33 or a settlement arrived at under Section 43 shall be executed by the Labour Court in the same manner as if it were an award made by such Labour Court.
