Section 38B in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
38B. [ Execution of orders for vestment of Land. [Rule 38B inserted vide Notification No. Revenue B.A(3)6/96, dated 5-3-1998, published in R.H.P., Extraordinary, dated 17-3-1998, pp. 1022-27.]
- The District Collector within his jurisdiction shall pass an order regarding vestment of land/buildings together with structures or other attachments, if any, under sub-section (2) or sub-section (3D) of section 118 of the Act, as the case may be, in the State Government, and,-(i)the order of such vestment and delivery of possession of immovable property shall be executed in the same manner as provided in the Code of Civil Procedure for the time being in force in respect of the execution of a decree whereby a Civil Court has adjudged ejectment from or delivery of possession of such property; and(ii)in execution of these orders the Revenue Officer shall have all the powers in regard to contempts, resistance and the like which a Civil Court may exercise in the execution of a decree of the description mentioned in (i) supra.]
